(4)In calculating the period of three months provided for an appeal under this section, the time taken in granting a certified copy of the order or record of the decision appealed against shall be excluded.";(j)in sections 74 and 75, the words "and the Appellate Board", wherever they occur, shall be omitted;(k)in section 77, the words "and every member of theAppellate Board" shall be omitted;(l)in section 78, in sub-section (2),—(i)clauses (cA) and (ccB) shall be omitted;(ii)in clause (f), the words "and the Appellate Board" shall be omitted.
