Section 6(4) in Uttar Pradesh Labour Welfare Fund Act, 1965
(4)[ At least once in three months, the notice under sub-section (3) shall, during a period of six months from the date of the payment of the unpaid accumulations to the Board, be-(a)exhibited on the notice board of the establishment in with the unpaid accumulations were earned;(b)sent to the employee, by registered post, at his permanent address; and(c)given to the trade union, if any, of the concerned establishment, if the employee was member thereof.]
