Section 23 in The Maharashtra Labour Welfare Fund Act, 1953
23. Amendment of section 8 of Act IV of 1936.
- In section 8 of the Payment of Wages Act, 1936, to sub-section (8) the following shall be added, before the Explanation, namely :-"but in the case of any factory or establishment to which the Bombay Labour Welfare Fund Act, 1953, applies all such realisations shall be paid into the Fund constituted under the said Act."NotificationsG. N., D. D., No. 1313/46, dated 23rd June, 1953 (B. G., Part IV-B, page 1256) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Labour Welfare Fund Act, 1953 (Bombay XL of 1953), the Government of Bombay is pleased to appoint the 24th June 1953 as the date on which the said Act shall come info force in each of the areas specified in the Schedule appended hereto, namely :-
