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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

(4)Authority shall also furnish a report to the Central Government by end of next financial year giving details of companies who have failed to file information referred to in sub-rule (8) of rule 5.