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[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(4)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)the share of money contribution by the Corporation, alongwith interest accrued thereon, to the credit of such a person in his Contributory Provident Fund; shall be credited to the Pension and Gratuity Fund; established for this purpose;