Section 8(2) in The Jammu and Kashmir Provident Funds Act, 1998
(2)The Government may, [by notification in the Government Gazette] [See Notification No. 512-G/43 Government Gazette 19-10-2002.], direct that the provisions of this Act shall apply to any provident fund established for the benefit of the employees of any of the institutions specified in the Schedule and on the making of such declaration, this Act shall apply accordingly, as if such Provident Fund were a Government Provident Fund and the authority having the custody of the Fund were the Government:Provided that section 6 shall apply as if the authority making the contribution referred to in that section were the Government.
