Section 3(4) in The Bombay Labour Welfare Fund Act, 1953
(4)[ Notwithstanding anything contained in any other law for the time being in force or any contract or instrument, all unpaid accumulations shall be collected by such agencies and in such manner as may be prescribed and be paid in the first instance to the Board which shall keep a separate account therefore until claims thereto have been decided in the manner provided in Section 6A.] [Sub-section (4) was added by Gujarat 47 of 1961, Section 6 (b).].
