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

Union of India - Subsection

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

(b)for purchasing a dwelling site for the purpose of construction of a dwelling house or a ready-built dwelling house/ flat from any individual [* * *];
(bb)[ for purchasing a dwelling house/ flat on ownership basis from a promoter governed by the provisions of any Flats or Apartments Ownership Act or by any other analogous or similar law of the Central Government or the State Government as may be in force in any State or area for the time being and who intends to construct or constructs a dwelling house or block of flats and the member is required to pay to the said promoter in advance for financing the said construction of the house/ flat: [Inserted by G.S.R. 421, dated 12.5.1988 (w.e.f. 21.5.1988).]