(6)All shares in respect of which dividend has not been paid or claimed for seven consecutive years or more shall be transferred by the Corporation in the name of the Investor Education and Protection Fund along with a statement containing such details as may be prescribed:Provided that every claimant of such shares shall be entitled to claim the transfer thereof from the said Fund in accordance with such procedure and on submission of such documents as may be prescribed.Explanation.--For the removal of doubts, it is hereby clarified that in case any dividend is paid or claimed for any year during the said ~ 7 period of seven consecutive years, the share shall not be transferred to the Investor Education and Protection Fund.
