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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(3) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961

(3)Where under the provisions of any scheme, any board of trustees is constituted for administering the Fund, such board of trustees shall be a body corporate under the name specified in the scheme, having perpetual succession and a common seal and shall by the said name sue and be sued.