Section 3(2) in The Gujarat Labour Welfare Fund Act, 1953
(2)The Fund shall consist of—(a)all fines realised from the employees;(b)all unpaid accumulations ; 20[(bb) any contribution paid under section 6B.] 21[(bbb) any interest paid under section 6c. ](c)any voluntary donations ;(d)any fund transferred under sub-section (5) of section 7 22 [***](e)any sum borrowed under section 8.(f)23 any loan, grant-in-aid or subsidy paid by the State Government or any local authority or statutory corporation"(g)all sums received in any other manner or from any other source." ]
