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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Toddy Workers' Welfare Fund Act, 1969

(2)Any amount standing to the credit of a member in the fund at the time of his death and payable to his nominee under the scheme shall, subject to any deduction authorised by the scheme vest in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member.