Section 7A in Uttar Pradesh Labour Welfare Fund Act, 1965
7A. [Advance from unpaid accumulations. [Substituted by section 6(i) of U.P. Act No. 17 of 1978.]
- The Board may with the previous approval of the State Government withdraw, out of the unpaid accumulations, an amount not exceeding five percent thereof for the purposes of defraying the expenditure in inviting claims of the employees on publication of notice under sub-section (4) of section 6.] [Substituted by section 4(i) of U.P. Act No. 17 of 1978.]
