Section 12(9) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986
(9)If no claim is received within the period specified in sub-section (5), or a claim has been duly refused by the Authority or on appeal by the District Court, then the unpaid accumulation in respect of such claim shall accrue to, and vest in the Government as bona vacantio and shall thereafter, be deemed to have been transferred to, and form part of the Fund.
