Section 6A(3) in The Maharashtra Labour Welfare Fund Act, 1953
(3)As soon as possible after the payment of any unpaid accumulations is made to the Board, the Board shall by notice (containing such particulars as may be prescribed)-(a)exhibited on the notice-board of the factory or establishment in which the unpaid accumulation was earned, and(b)[******](c)also published in any two newspapers circulating and in the language commonly understood in the area in which the factory or establishment in which the unpaid accumulation was earned is situate, or in such other manner as may be prescribed, regard being had to the amount of the claim, invite claims by employees for any payment due to them. The notice shall be inserted in the manner aforesaid in June and December of every year for a period of three years from the date of the payment of the unpaid accumulation to the Board.
