Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 19 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

19. Order to be signed and dated.

- (i) Every order of the Tribunal shall be in writing and shall be signed by the Presiding Officer who pronounced the order.
(ii). The order shall be pronounced in open Court.