Section 2(10) in The Bombay Labour Welfare Fund Act, 1953
(10)"Unpaid accumulations" means all payment due to the employees but not made to them within a period of [one year] [Substituted for 'three years' by Gujarat 5 of 2005, dated 25th February 2005 (w.r.e.f. 31-12-2004).] from the date on which they became due whether before or after the commencement of this Act including the wages, and gratuity legally payable [but not including the amount of contribution if any, paid by an employer to a provident fund established under the Employees' Provident Funds Act, 1952 (XIX of 1952)] [These words and figures were inserted by Gujarat 47 of 1961, Section 4 (f).].
