Section 3(2) in The Maharashtra Labour Welfare Fund Act, 1953
(2)The Fund shall consist of -(a)all fines realised from the employees;(b)[unpaid accumulations transferred to the Fund under section 6A] [This portion was substituted for the words 'all unpaid accumulations' by Maharashtra 36 of 1961, Section 7(b).];(bb)[ any penal interest paid under section 6B;] [Clause (bb) was inserted by Maharashtra 22 of 1966, Section 2(b).](bbb)[ any contribution paid under section 6BB;] [Clause (bbb) was inserted by Maharashtra 16 of 1971, Section 3(a).](c)any voluntary donations;(d)any fund transferred under sub-section (5) of section 7; [*] [The word and was deleted by Maharashtra 16 of 1971, Section 3 (b).](e)any sum borrowed under section 8.(f)[ any loan, grant-in-aid or subsidy paid by The State Government.] [Clause (f) was added by Maharashtra 16 of 1971, Section 3(c).]
