Section 28 in The West Bengal Labour Welfare Fund Act, 1974
28. Amendment of section 8 of Act 4 of 1936.
- In section 8 of the Payment of Wages Act, 1936, in its application to West Bengal, to sub-section (8), the following proviso shall be added before the Explanation, namely :-"Provided that in the case of any establishment to which the West Bengal Labour Welfare Fund Act, 1974, applies, all such realisations shall be paid into the fund constituted under the said Act.".
