Section 3(2) in The Bombay Labour Welfare Fund Act, 1953
(2)The Fund shall consist of-(a)all fines realised from the employees;(b)all unpaid accumulations;(bb)[ any contribution paid under Section 6B.] [Item (bb) was inserted by Gujarat 29 of 1973, Section 3 (29).](bbb)[ any interest paid under section 6c.] [Clause (bbb) was inserted by Gujarat 36 of 1980, Section 2.](c)any voluntary donations;(d)any fund transferred under sub-section (5) of section 7 [****] [The word 'and' was deleted by Gujarat 29 of 1973, Section 3 (2b).](e)any sum borrowed under Section 8.["(f) any loan, grant-in-aid or subsidy paid by the State Government or any local authority or statutory corporation" [Item (f) and (g) were added, by Gujarat 29 of 1973, Section 3 (2c).](g)all sums received in any other manner or from any other source."]
