Section 3(2)(b) in The Maharashtra Labour Welfare Fund Act, 1953

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State of Maharashtra - Subsection

Section 3(2)(b) in The Maharashtra Labour Welfare Fund Act, 1953

(b)[unpaid accumulations transferred to the Fund under section 6A] [This portion was substituted for the words 'all unpaid accumulations' by Maharashtra 36 of 1961, Section 7(b).];

(bb)[ any penal interest paid under section 6B;] [Clause (bb) was inserted by Maharashtra 22 of 1966, Section 2(b).]

(bbb)[ any contribution paid under section 6BB;] [Clause (bbb) was inserted by Maharashtra 16 of 1971, Section 3(a).]

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State of Maharashtra - Subsection

Section 3(2)(b) in The Maharashtra Labour Welfare Fund Act, 1953