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[Cites 0, Cited by 0] [Section 20(b)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(b)(3A) in The Banking Laws (Amendment) Act, 2025

(3A)Any person whose shares or unclaimed or unpaid money has been transferred to the Investor Education and Protection Fund under sub-section (3), shall be entitled to claim the transfer or refund from the said Fund, in accordance with the rules made under section 124 and section 125 of the Companies Act, 2013.”;