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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

(1)Notices or processes to be issued by the Tribunal may be served by any of the following modes directed by the Tribunal:
(i)service by the party itself;
(ii)by hand delivery (Dasti) through process server;
(iii)by registered post with acknowledgment due.