Section 2(i) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'
(i)[ "Tribunal" means the Industrial Tribunal referred to in section 7D of the Act] [Substituted by Notification No. G.S.R. 949(E), dated 20.7.2017 (w.e.f. 21.6.1997).];
