Section 11(b) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
(b)from the employer in relation to an exempted establishment in respect of any contribution to the provident fund in so far as it relates to exempted employees, under the rules of the provident fund, damages recoverable under section 16 or any charges payable by him to the Government under any provision of this Act or under any of the conditions specified under section 19;
