Section 7(9) in Karnataka Labour Welfare Fund Act, 1965
(9)If no claim is made within the time specified in sub-section (5) , or a claim has been duly refused as aforesaid by the Authority, or by the Court on appeal, then the unpaid accumulations in respect of such claim, shall accrue to, and vest in the State as bona vacantia, and shall thereafter, without further assurance be deemed to be transferred to, and form part of the Fund.
