Section 3(2) in Karnataka Labour Welfare Fund Act, 1965
(2)The Fund shall consist of, -(a)all fines realised from the employees;(b)all unpaid accumulations transferred to the Fund under section 7;[( bb) the contribution paid under section 7A; [Inserted by Act 73 of 1976 w.e.f. 8.10.1976.](bbb)any penal interest paid under section 7B.](c)any voluntary donations;(d)any fund transferred under sub-section (5) of section 8; and(e)any sum borrowed under section 9.
