Section 21 in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986
21. Un-disbursed or unclaimed amount to be deposited to the general revenue account.
- Any money paid to the Commissioner which remains un-disbursed or unclaimed for a period of three years from the last day on which the disbursement was made, shall be transferred by the Commissioner to the general revenue account of the Government, but a claim to any money so transferred may be preferred to the Government by the person entitled to such payment and shall be dealt with as if such transfer has not been made, the order, if any, for payment of the claim being treated as an order for the refund of revenue.Chapter - VI Miscellaneous
