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Union of India - Section

Section 9 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

9.

/510In exercise of the powers conferred by sub-section (1) of section 21 of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952), the Central Government hereby makes the following rules, namely: