Section 68B(1)(c) in The Employees' Provident Funds Scheme, 1952
(c)[ for the construction of a dwelling house on a site owned by the member or the spouse of the member or jointly by the member and the spouse, or for completing/ continuing the construction of a dwelling house already commenced by the member or the spouse, on such site [or for purchase of a house/ flat in the joint name of the member and the spouse under clauses (a) and (b) above] [Substituted by G.S.R. 549(E), dated 3.10.1981 (w.e.f. 3.10.1981).].