Section 68BD(3) in The Employees' Provident Funds Scheme, 1952
(3)No withdrawal under this paragraph shall be granted-(i)unless the member has membership of the Fund for at least three years;(ii)more than once;(iii)unless the share of contribution with interest thereon in the amount standing to the credit in the Fund of the member/ or together with the spouse who is also a member, is not less than twenty thousand rupees:
