(5)[ Any money transferred to the unpaid dividend account of a company in pursuance of this section which remains unpaid or unclaimed for a period of seven years from the date of such transfer shall be transferred by the company to the Fund established under sub-section (1) of section 205-C.] [Inserted by Act 41 of 1974, Section 19 (w.e.f. 1.2.1975). ]
