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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] Union of India - Subsection Section 25(iv) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997' (iv)subject to the direction of the Tribunal, to fix the date of first hearing of the appeals or other proceedings and issue notices thereof;
