Section 13(2) in Kerala Labour Welfare Fund Act, 1975
(2)Any unpaid accumulation paid to the Board in accordance with the provisions of section 3 shall, on such payment, discharge an employer of his liability to make payment to an employee in respect thereof, but to the extent only of the amount paid to the Board, and the liability to make payment to the employee to the extent aforesaid shall, subject to the succeeding provisions of this section, be deemed to be transferred to the Board
