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[Cites 0, Cited by 0] [Section 68B(9)] [Section 68B] [Entire Act]

Union of India - Subsection

Section 68B(9)(b) in The Employees' Provident Funds Scheme, 1952

(b)In the event of the member not having been allotted a dwelling site/ dwelling house/ flat, or in the event of the cancellation of an allotment made to the member and of the refund of the amount by the agency, referred to in clause (a) of sub-paragraph (1) or in the event of the member not being able to acquire the dwelling site or to purchase the dwelling house/ flat from any individual or to construct the dwelling house, the member shall be liable to refund to the Fund in one lumpsum and in such manner as may be specified by the Commissioner, or where so authorised by the Commissioner, any officer subordinate to him, the amount of [withdrawal][remitted under this paragraph to him or, as the case may be, to the agency referred to in clause (a) of sub-paragraph (1). [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).]