Section 10(3) in The Orissa Labour Welfare Fund Act, 1996
(3)Notwithstanding anything contained in any other law for the time being in force, any sum payable by the employer as its contribution including the sum recovered by the employer from the employees under Sub-section (2) shall, in case the sum is not deposited into the fund within a reasonable period of time as may be prescribed, be recoverable from the employer as if it is a claim under Section 15 of the Payment of Wages Act, 1936.
