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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(3)(b) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961

(b)shall not, at any time after the exemption, without the leave of the Government, reduce the total quantum of benefits in the nature of old age pension, gratuity or provident fund to which such person or class of persons was entitled at the time of the exemption.