Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(8)] [Section 11] [Entire Act]

Union of India - Subsection

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

(i)notice of the appeal has been served on the Central Government or the State Government or the Central Board or if such Government or Board is a respondent;