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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1)(b) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961

(b)any establishment if the employees of such establishment are in enjoyment of benefits in the nature of provident fund, pension or gratuity and the Government is of opinion that such benefits, separately or jointly, or on the whole are not less favourable to such employees than the benefits provided under this Act or any scheme in relation to employees in any other establishment of a similar character.