Section 6B(4) in The Bombay Labour Welfare Fund Act, 1953
(4)Notwithstanding anything contained in sub-sections (2) and (3), the employers contributions and the employee's contribution payable for the first time after the date of the coming into force of the Bombay Labour Welfare Fund (Gujarat Amendments) Act, 1973 (Gujarat 29 of 1973), (hereinafter referred to as "the appointed date") shall be payable before such date, and at the respective rates as aforesaid for every employee whose name stands on the register of the establishment concerned on such date as may be specified by the State Government by notification is the Official Gazette, and such contributions payable next thereafter shall be paid in accordance with the provisions of this Act, irrespective of whether the period of six months as specified in sub-section (2) has been passed or not.
