Section 9(a) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
(a)from the employer in relation to an establishment to which any, scheme applies in respect of any contribution payable to the Fund, damages recoverable under section 16, accumulations required to be transferred under sub-section (2) of section 17 or any charges payable by him under any other provision of this Act or of any provision of the scheme; or
