Section 3(5) in The Punjab Labour Welfare Fund Act, 1965
(5)An employer who has already incurred the liability of payment of fine at the rate of twenty-five per cent at the time of commencement of the Punjab Labour Welfare (Haryana Amendment) Act, 1988, shall be liable to pay interest at the rate of twenty per cent per annum from the date of commencement or from the expiry of two years from the date of incurring the liability of payment of fine, whichever is later.] [Substituted by Haryana Act No. 19 of 1988.]
