Section 3(2) in The Punjab Labour Welfare Fund Act, 1965
(2)The Fund shall consist of -(a)all fines realised from the employees;(b)unpaid accumulations transferred to the Fund under section 9;(c)grants and subsidies to the Board made by the State Government;(d)any voluntary donations;(e)any fund transferred under sub-section (5) of section 10; [***] [Omitted <i>'and'</i> by Haryana Act No. 1 of 2002.](f)any sum borrowed under section 11 [and] [Substituted '.' by Haryana Act No. 1 of 2002.](g)[ any contribution of employers and employees.] [Added by Haryana Act No. 1 of 2002.]
