Section 11(8)(iii) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

[Cites 0, Cited by 0] [Section 11(8)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(8)(iii) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

(iii)the Tribunal is satisfied that the interests of the respondents on whom notice of the appeal has not been served are adequately and sufficiently represented by the respondents on whom notice of the appeal has been served.

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Union of India - Subsection

Section 11(8)(iii) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'