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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Kerala Motor Transport Workers Welfare Fund Act, 1985

(2)Any amount standing to the credit of a member in the Fund at the time of his death and payable to his nominee under the scheme shall, subject to any deduction authorized by the scheme, vest in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member .