Section 30 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
30. Provision for the transfer of fund from the Kerala Document Writers Scribes' and Stamp Vendors' Welfare Fund' Scheme, 1991.
(1)Notwithstanding anything contained in any other law for the time being in force, from the date to be notified by the Government, all amounts standing in the credit of the Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund Scheme, 1991 shall stand transferred to and credited to the Fund established under this Act and with effect from such date the liability of a member to pay contribution to the Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund Scheme, 1991 shall cease.(2)All claims in respect of the said Fund may be determined by the Board constituted under this Act.
