Section 13(11) in Kerala Labour Welfare Fund Act, 1975
(11)If no claim is received within the period specified in sub-section (6), or a claim has been refused by the authority, or on appeal by the District Court, then the unpaid accumulations in respect of such claim shall accrue to, and vest in, the State as bona vacantia, and shall thereafter be deemed to have been transferred to, and form part of, the Fund.
