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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

(4)The appellant may attach to and present with his appeal a receipt slip in Form II which shall be signed by the Registrar or the Officer receiving the appeal on behalf of the Registrar in acknowledgment of the receipt of the appeal.