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Armed Forces Tribunal Act 2007 7. Appointment of Chairperson and other Members 1. Subject to the provisions of this section, the Chairperson and other Members of the Tribunal shall be appointed by the President: Provided that no appointment under this sub-section shall be made except after consultation with the Chief Justice of India. 2. The President may appoint one or more Members of the Tribunal to be the Vice-Chairperson, or, as the case may be, the Vice-Chairpersons, thereof.    |
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