Section 8(2) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(2)Any unpaid accumulations paid to the Board in accordance with the provisions of Section 3 shall, on such payment discharge an employer of the liability to make payment to an employee in respect thereof, but to the extent only of the amount paid to the Board; and the liability to make payment to the employee to the extent aforesaid shall, subject to the succeeding provisions of this section, be deemed to be transferred to the Board.
