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[Cites 0, Cited by 0] [Section 6B(2)] [Section 6B] [Entire Act]

State of Maharashtra - Subsection

Section 6B(2)(a) in The Maharashtra Labour Welfare Fund Act, 1953

(a)[ in the case of a failure to pay any amount of unpaid accumulations or fines realised from the employees, - [Clauses (a) and (b) were substituted for the original by Maharashtra 4 of 1984, Section 4.]
(i)for the first three months, at [one and a half per cent] of the said amount for each completed month, after the last date by which he should have paid it according to the notice; and
(ii)thereafter, at [two per cent] [These words were substituted for the words 'one and a half per cent' by Maharashtra 24 of 2003, Section 5 (w.e.f. 7-1-2003).] of that amount for each completed month during the time he continues to make default in the payment of that amount;