Section 3(3) in The Maharashtra Labour Welfare Fund Act, 1953
(3)The sums specified in sub-section (2) [shall be paid, or collected by such agencies, at such intervals] [These words were substituted for the words 'shall be collected by such agencies' by Maharashtra 22 of 1966, Section 2(c).] and in such manner and the accounts of the Fund shall be maintained arid audited in such manner as may be prescribed.
