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[Cites 0, Cited by 0] [Section 68B(4)] [Section 68B] [Entire Act]

Union of India - Subsection

Section 68B(4)(a) in The Employees' Provident Funds Scheme, 1952

(a)where the [withdrawal][is for the purchase of a dwelling house/ flat or a dwelling site from an agency referred to in clause (a) of sub-paragraph (1), the payment of [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][shall not be made to the member but shall be made direct to the agency in one or more instalments, as may be authorised by the member; [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).]