Armed Forces Tribunal Act 2007
18. Cost
While disposing of the application under section 14 or an appeal under section 15, the Tribunal shall have power to make such order as to costs as it may deem just.
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Armed Forces Tribunal Act 2007 18. Cost While disposing of the application under section 14 or an appeal under section 15, the Tribunal shall have power to make such order as to costs as it may deem just. |
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