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

Union of India - Subsection

Section 68BC(4)(b) in The Employees' Provident Funds Scheme, 1952

(b)The amount so refunded under sub-paragraph (a) shall be credited to the employer's share of contributions in the members account in the Fund to the extent of withdrawal granted out of the said share and the balance, if any, shall be credited to the member's share of contributions in his account.