Section 28 in Abkari Workers' Welfare Fund Act, 1989
28. Special provisions for transfer of accumulation from welfare funds established by an Act or Agreement.
- Notwithstanding anything contained in any other law for the time being in force, on the date of publication of this Act, the sums standing to the credit of a member in any welfare fund established by any law or agreement shall stand transferred to and credited to the fund established under this Act and the liability of such member to pay contribution to such welfare funds shall cease from such date.
