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Union of India - Section

Section 7N in Employees Provident Funds Miscellaneous Provisions Act, 1952

7N. Finality of orders constituting a Tribunal

No order of the Central Government appointing any person as the Presiding Officer shall be called in question in any manner, and no act or proceeding before a Tribunal shall be called in question in any manner on the ground merely of any defect in the constitution of such Tribunal.