(6)[ The company shall, when making any transfer under sub-section (5) to the [Fund established under section 205-C] [Inserted by Act 41 of 1974, Section 19 (w.e.f. 1.2.1975). ][any unpaid or unclaimed dividend, furnish [to such authority or committee as the Central Government may appoint] [Inserted by Act 41 of 1974, Section 19 (w.e.f. 1.2.1975). ][in this behalf a statement in the prescribed form setting forth in respect of all sums included in such transfer, the nature of the sums, the names and last known addresses of the persons entitled to receive the sum, the amount to which each person is entitled and the nature of his claim thereto, and such other particulars as may be prescribed.
