Section 3(2) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986
(2)There shall also be credited to the Fund-(a)unpaid accumulations paid to the Board under sub-section (2) of section 12;(b)deductions made under the proviso to sub-section (2) of section 9 of the Payment of Wages Act, 1936 (Central Act 4 of 1936);(c)[ contribution made by employers and the Government;] [Substituted by the Amendment Act 6 of 2004.](d)any interest by way of penalty paid under section 13;(e)any voluntary donations;(f)any fund transferred under sub-section (5) of section 16;(g)any sum borrowed under section 17;(h)grants or advances made by the Government; and(i)all fines imposed and realised from employers by courts for violations of Labour Laws less the deduction made by Court towards administrative expenses.
