Section 7-O — Deposit of amount due, on filing appeal.

1 [7-O. Deposit of amount due, on filing appeal.-- No appeal by the employer shall be entertained by a Tribunal unless he has deposited with it seventy-five per cent. of the amount due from him as determined by an officer referred to in section 7A: Provided that the Tribunal may, for reasons to be recorded in writing, waive or reduce the amount to be deposited under this section.]

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