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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

(1)Every appeal filed under rule 4 shall set forth concisely under distinct heads the grounds for such appeal. Such grounds shall be numbered consecutively. Every appeal including any miscellaneous appeal shall be typed in double space on one side on thick paper of good quality.