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State of Kerala - Section

Section 119 in Kerala Factories Rules, 1957

119. Payment of wages if the worker dies.

- If a worker before he resumes work, the balance of his pay due for the period of leave with wages not availed of shall be paid to his nominee within one week of the intimation of the death of the worker. For this purpose each worker shall submit a nomination in Form No.36, duly signed by himself and attested by two witnesses. The nomination shall remain in force until it is cancelled or revised by another nomination.