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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(b) in The Jammu and Kashmir Provident Funds Act, 1998

(b)where the subscriber or depositor has been dismissed form his employment for any reasons specified in this behalf in the rules of the Fund, or where he has resigned such employment within five years of the commencement thereof, the whole or any part of the amount of any such contributions, interests and increment.