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[Cites 0, Cited by 0] [Section 68BB(1)] [Section 68BB] [Entire Act]

Union of India - Subsection

Section 68BB(1)(b) in The Employees' Provident Funds Scheme, 1952

(b)The amount of [withdrawal][shall not exceed the member's basic wages and dearness allowance for [thirty-six months] [Inserted by G.S.R. 507(E), dated 29.9.1981 (w.e.f. 5.9.1981).][or his own share of contributions together with the employer's share of contributions, with interest thereon, in the member's account in the Fund or the amount of outstanding principal and interest of the said loan, whichever is least. [Inserted by G.S.R. 507(E), dated 29.9.1981 (w.e.f. 5.9.1981).]