Section 9(3) in The West Bengal Labour Welfare Fund Act, 1974
(3)[ Every employer shall pay to the Board both the employer's contribution and the employee's contribution before the 15th day of July and the 15th day of January of every year.] [[Sub-Section (3) substituted by W.B. Act 23 of 1980, which was earlier as under:-'(3) Every employer shall pay to the Board both the employer's contribution of 50 paise and the employee's contribution of 50 paise before the 15th day of July and 15th day of January of every year.'.]]
