Section 6BB(1) in The Maharashtra Labour Welfare Fund Act, 1953
(1)The contribution payable under this Act in respect of an employee in an establishment shall comprise contribution payable by the employer (hereinafter referred to as "the employer's contribution") contribution payable by such employee (hereinafter referred to as "the employee's contribution") and the contribution payable by the State Government, and shall be paid to the Board and from part of the Fund.] [ Sub-section (6) was substituted for the original sub-sections (6) and (7) by Maharashtra 36 of 1961, Section 8(c).]
