Section 6B(2)(b) in The Maharashtra Labour Welfare Fund Act, 1953

[Cites 0, Cited by 0] [Section 6B(2)] [Section 6B] [Entire Act]

State of Maharashtra - Subsection

Section 6B(2)(b) in The Maharashtra Labour Welfare Fund Act, 1953

(b)in the case of a failure to pay any amount of the employer's and employees' contributions under section 6BB,

(i)for the first three months, at [one and a half per cent] [These words were substituted for the words 'one per cent' by Maharashtra 24 of 2003Section 5 (w.e,f. 7-12-2003).] of the said amount for each completed month, after the last date by which he should have paid it in accordance with the provisions of sub-section (3) of section 6BB; and

(ii)thereafter, at [two per cent] [These words were substituted for the words 'one and a half per cent' by Maharashtra 24 of 2003, Section 5 (w.e.f. 7-1-2003).] of that amount for each completed month during the time he continues to make default in the payment of that amount:]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 6B(2)(b) in The Maharashtra Labour Welfare Fund Act, 1953