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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

(3)In case of term deposits and debentures of companies, due unpaid or unclaimed interest shall be transferred to the Fund along with the transfer of the matured amount of such term deposits and debentures.