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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(e) in The Jammu and Kashmir Provident Funds Act, 1998

(e)"Provident Fund" means a fund in which subscription or deposits of any less or classes of employees are received and held on their individual accounts and includes any contributions and any interest or increment accruing on such subscriptions, deposits or contributions under the rules of the Fund.