Section 30(1) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
(1)Notwithstanding anything contained in any other law for the time being in force, from the date to be notified by the Government, all amounts standing in the credit of the Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund Scheme, 1991 shall stand transferred to and credited to the Fund established under this Act and with effect from such date the liability of a member to pay contribution to the Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund Scheme, 1991 shall cease.
