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[Cites 0, Cited by 0] [Section 68B(2)] [Section 68B] [Entire Act]

Union of India - Subsection

Section 68B(2)(b) in The Employees' Provident Funds Scheme, 1952

(b)For the purpose of acquisition of a ready built house/ flat or for construction of a house/ flat, the withdrawal shall not exceed the member's basic wages and dearness allowance for thirty-six months or the member's own share of contributions, together with the employer's share of contributions, with interest thereon, or the total cost of construction, whichever is the least.]