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

Union of India - Subsection

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

(d)[ where the withdrawal is for purchasing a dwelling house/ flat on ownership basis from a promoter as referred to in clause (bb) of sub-paragraph (1), the payment of withdrawal shall be made to the member in one or more instalments as may be required to be paid by the said promoter and as authorised by the member. [Inserted by G.S.R. 421, dated 12.5.1988 (w.e.f. 21.5.1988).]