Section 6A(13) in The Bombay Labour Welfare Fund Act, 1953
(13)[ Nothing in the foregoing provisions of this section shall apply to unpaid accumulations not already paid to the Board,(a)in respect of which no separate accounts have been maintained so that the unpaid claims of employees are not traceable, or(b)which are proved to have been spent before the sixth day of December 1961, and accordingly such unpaid accumulations shall not be liable to be collected and paid under sub-section (4) of Section 3].
