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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(5) in Jammu and Kashmir Municipal Corporation Act, 2000

(5)The Corporation shall, in relation to such employees who have exercised the option for pension under sub-section (4), shall credit its contributions regularly but not later than fifth day or each month following the month to which the contributions relate, into the Pension and Gratuity Fund.