Section 17 in The Bombay Labour Welfare Fund Act, 1953
17. Mode of recovery of sums payable to the Board [into Fund], etc.
- Any sum payable [to the Board or] [These words were inserted by Gujarat 36 of 1980, Section 4 (1).] into the Fund under this Act shall, without prejudice to any other mode of recovery, be recoverable on behalf of the Board as an arrear of land revenue.
