Section 6A(2) in The Bombay Labour Welfare Fund Act, 1953
(2)Any unpaid accumulation paid to the Board in accordance with the provisions of Section 3, shall on such payment, discharge an employer of the liability to make payment to an employee in respect thereof, but to the extent only of the amount paid to the Board; and the liability to make payment to the employee to the extent aforesaid shall, subject to the succeeding provisions of this section be deemed to be transferred to the Board.
