Section 6A(7) in The Bombay Labour Welfare Fund Act, 1953
(7)Any claim received, whether in answer to the notices of otherwise within a period of [two years] [Substituted for 'four years' by Gujarat 5 of 2005, dated 25th February 2005 (w.r.e.f. 31-12-2004).] from the date of the first publication of the notice in respect of such claim, shall be transferred by the Board to the Authority appointed under Section 15 of the Payment of Wages Act, 1936 (IV of 1936), having jurisdiction in the area in which the factory or establishment, is situated, and the Authority shall proceed to adjudicate upon, and decide, such claim. In hearing such claim, the Authority shall have the powers conferred by, and shall follow the procedure (in so far as it is applicable) followed in giving effect to the provisions of that Act.
