Section 6(3)(c) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(c) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

(c)For the purposes of effecting the transfer, where the shares are dealt with in a depository-

(i)the Company shall inform the depository by way of corporate action, where the shareholders have their accounts for transfer in favour of the Authority.

(ii)on receipt of such intimation, the depository shall effect the transfer of shares in favour of DEMAT account of the Authority.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6(3)(c) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016