Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(5) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016 (5)The amount may also be remitted by Electronic Fund Transfer in such manner, as may be specified by the Central Government.
