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

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

State of Jammu-Kashmir - Subsection

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

(a)shall, in relation to the provident fund, old age pension and gratuity to which such person or class of persons is entitled, maintain such accounts, submit such returns, make such investment, provide for such facilities for inspection and pay such inspection charges, as the Government may direct; and

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State of Jammu-Kashmir - Subsection

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