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[Cites 0, Cited by 0] [Section 68M] [Entire Act]

Union of India - Subsection

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

(b)[ The advance shall be restricted to the amount of wages for a month or [Rs. 300] [Inserted by G.S.R. 552, dated 10.5.1973 (w.e.f. 26.5.1973).][or the amount standing to the credit of the member in the fund as his own share of contribution with interest thereon, whichever is less. [Inserted by G.S.R. 552, dated 10.5.1973 (w.e.f. 26.5.1973).]