Section 6(6) in Uttar Pradesh Labour Welfare Fund Act, 1965
(6)If a claim in respect of any amount of unpaid accumulations is received [within one year from the date of the first notice] [Substituted by section 4(ii) of U.P. Act No. 17 of 1978.] in respect of such amount, the claim shall be transferred by the Board to the authority appointed under section 15 of the Payment of Wages Act, 1936,(Act No. IV of 1936) having jurisdiction in the area in which the establishment is situated, which shall proceed to hear and determine the claim.
