(2)There shall be credited to the Fund the following amounts, namely:-(a)amounts in the unpaid dividend accounts of companies;(b)the application moneys received by companies for allotment of any securities and due for refund;(c)matured deposits with companies;(d)matured debentures with companies;(e)the interest accrued on the amounts referred to in clauses (a) to (d);(f)grants and donations given to the Fund by the Central Government, State Governments, companies or any other institutions for the purposes of the Fund; and(g)the interest or other income received out of the investments made from the Fund:Provided that no such amounts referred to in clauses (a) to (d) shall form part of the Fund unless such amounts have remained unclaimed and unpaid for a period of seven years from the date they became due for payment.Explanation .-For the removal of doubts, it is hereby declared that no claims shall lie against the Fund or the company in respect of individual amounts which were unclaimed and unpaid for a period of seven years from the dates that they first became due for payment and no payment shall be made in respect of any such claims.
