Armed forces Tribunal (Procedure) Rules, 2008


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Section
 Section Title
  Status : Active
  1 short title and commencement View Judgements
  2 Definitions View Judgements
  3 Language of the Tribunal View Judgements
  4 Procedure for filing applications View Judgements
  5 Presentation and scrutiny of applications View Judgements
  6 Place of filing application View Judgements
  7 Application fee View Judgements
  8 Contents of application View Judgements
  9 Documents to be annexed to the application View Judgements
  10 Plural remedies View Judgements
  11 Service of notices and processes issued by the Tribunal View Judgements
  12 Filing of reply and other documents by the respondents View Judgements
  12A Rule View Judgements
  13 Filing of written statements before the Benches expeditiously View Judgements
  14 Date and place of hearing to be notified View Judgements
  15 Calendar of cases View Judgements
  16 Action on application for applicant's default View Judgements
  17 Ex parte hearing and disposal of application View Judgements
  18 Application for review View Judgements
  19 Substitution of legal representatives View Judgements
  20 Adjournment of hearing View Judgements
  21 Order to be signed and dated View Judgements
  22 Publication of orders View Judgements
  23 Communication of orders to the parties View Judgements
  24 Inspection of the Records View Judgements
  25 Powers of the Tribunal with regard to certain orders and directions View Judgements
  26 Commission for local inquiry and accounts View Judgements
  27 Registration of legal practitioner's clerk View Judgements
  28 Working hours of the Tribunal View Judgements
  29 Sitting hours of the Tribunal View Judgements
  30 Functions of the Registrar View Judgements
  31 Powers and duties of Registrar View Judgements
  32 Seal and emblem View Judgements
  33 Dress of the Members and staff of the Tribunal View Judgements
  34 Dress of the parties View Judgements



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