Section 17 in The Maharashtra Labour Welfare Fund Act, 1953
17. Mode of recovery of [sums payable to Board,] [These words were deemed always to have been substituted for the words 'sum payable into Fund' by Maharashtra 22 of 1966, Section 6(b).] etc.
- Any sum payable [to the Board or] [These words were deemed always to have been inserted by Maharashtra 22 of 1966, Section 6(a).] into the Fund under this Act shall, without prejudice to any other mode of recovery, be recoverable on behalf of the Board as in arrear of land revenue.
