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

Union of India - Subsection

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

(b)where the [withdrawal] [is for the construction of a dwelling house, it may be sanctioned in such number of instalments as the Commissioner or where so authorised by the Commissioner, any officer, subordinate to him, thinks fit; [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).]