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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(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 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 ;