Section 35 in Kerala Construction Workers' Welfare Fund Act, 1989
35. Special provisions for transfer of accumulation from welfare fund established by any Act or agreement.
- Notwithstanding anything contained in any other law for the time being in force, on the date of commencement of this Act the sums standing to the credit of a member in any other welfare fund established either 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 other welfare funds shall cease from such date.
