Section 18 in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
18. [ Act not to apply to establishments registered under Cooperative Societies Act. [Substituted vide Act XIV of 1999, Section 4.]
(1)This Act shall not apply to any establishment registered or deemed to have been registered under the Jammu and Kashmir Co-operative Societies Act, 1960 or under any other law for the time being in force relating to co-operative societies, employing less than five persons and working without the aid of power.](2)If the Government is of opinion that having regard to financial position of any class of establishments or other circumstances of the case, it is necessary or expedient so to do it may, by notification in the Government Gazette and subject to such conditions as may be specified in the notification, exempt that class of establishments from the operation of this Act for such period as may be specified in the notification.
