Section 8(9) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(9)If no claim is made within the time specified in sub-section (3), or a claim has been duly rejected as aforesaid by the authority, or on appeal by the Court, then the unpaid accumulation in respect of such claim shall accrue to, and vest in, the Board as bona vacantia, and shall thereafter without further assurance be deemed to be transferred to, and form part, of the Fund.
