Section 3(2) in Bombay Labour Welfare Fund Act, 1953
(2)The Fund shall consist of-(a)all fines realised from the employees;(b)all unpaid accumulations;[(bb) any contribution paid under Section 6B.][(bbb) any interest paid under section 6c.](c)any voluntary donations;(d)any fund transferred under sub-section (5) of section 7 [****](e)any sum borrowed under Section 8.["(f) any loan, grant-in-aid or subsidy paid by the State Government or any local authority or statutory corporation"(g)all sums received in any other manner or from any other source."]
