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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(2) in The Jammu and Kashmir Housing Board Act, 1976

(2)On the execution of the agreement, the Government or local authority, as the case may be, shall if so required by the Board by requisition in writing make the deduction of the amount specified in the requisition from the salary or wages of the employee specified in the requisition in accordance with the agreement and pay the amount so deducted to the Board.