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[Cites 0, Cited by 0] [Section 15(b)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(b)(5) in The Banking Laws (Amendment) Act, 2025

(5)The money transferred under sub-section (3) to the Investor Education and Protection Fund shall be utilised for the purposes and in the manner specified in section 125 of the Companies Act, 2013.”.