Section 6A(9) in The Maharashtra Labour Welfare Fund Act, 1953
(9)If no claim is made within the time specified in sub-section (5) or a claim has been duly refused as aforesaid by the Authority, or an appeal by the Court, then the unpaid accumulations in respect of such claim shall accrue to, and vest in, the State as bona vacantia, and shall thereafter, without further assurance be deemed to be transferred to, from part of the Fund.] [[Section 6A was inserted by Maharashtra 22 of 1961, Section 10. Section 14 of Maharashtra 36 of 1961 reads as under:-'14. The amendments made in the principal Act by section 3(b), 7 and 10 of this Act shall, in relation to unpaid accumulations (including those already paid to the Board before the commencement of this Act), be deemed always to have been made in the principal Act:Provided that, nothing in section 10 shall apply to any unpaid accumulations not already paid to the Board, and-(a)in respect of which separate accounts have not been maintained, so that any unpaid claims of employees are not traceable, or(b)which though maintained as part of a separate account, are proved to have been spent before the 7th day of July 1961.']]
