Section 3(1) in Tamil Nadu Labour Welfare Fund Act, 1972
(1)The Government shall constitute a fund called the Labour Welfare Fund, and notwithstanding anything contained in any other law for the time being in force or in any contract or instrument, all unpaid accumulations shall be paid, at such intervals as may be prescribed, to the Board, and be credited to the Fund and the Board shall keep separate account therefor until claims thereto have been decided in the manner provided for in section 13.
