Section 68B(11) in The Employees' Provident Funds Scheme, 1952
(11)[ Where any [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][granted under this paragraph has been misused by the member, no further [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][shall be granted to him under this paragraph within a period of three years from the date of grant of the said [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).] [or till the full recovery of the amount of the said [withdrawal] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).][, with penal interest thereon, whichever is later.] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).]
