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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1)(ii) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961

(ii)the amount of accumulations to the credit of an employee in the provident fund shall, where he leaves his employment and obtains re-employment in another establishment to which this Act applies, be transferred, within such time as may be specified in this behalf by the Government, to the credit of his account in the provident fund of the establishment in which lie is re-employed or, as the case may be, in the fund established under the scheme applicable to the establishment.