Section 3(4) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(4)Notwithstanding anything contained in any other law for the time being in force or in any contract or instrument, all unpaid accumulations shall be paid to the Board at such interval as may be prescribed, which shall keep a separate account thereof until claims thereto have been decided in the manner provided in Section 8, and the other sums specified in sub-section (2) of this section shall be paid into the Fund.
