Section 23 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
23. Undisbursed or unclaimed amount to be transferred amount to the general revenue account.
- Any money paid to the Commissioner which remains undistribursed or unclaimed for a period of three years from the last day on which the disbursement was made, shall be transferred, by the Commissioner to the general revenue account of the State Government, but a claim to any money so transferred may be preferred to the State Government by the person entitled to such payment and shall be dealt with as if such transfer has not been made, the order, if any, for payment of the claim being treated as an order for the refund of revenue.
