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[Cites 0, Cited by 0] [Section 7(11)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(11)(c) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

(c)If any person deceitfully personates an owner of any security or of any share warrant or coupon issued in pursuance of this Act and thereby files any claim to obtain or attempts to obtain any such security or interest or any such warrant or coupon due to the lawful owner, he shall be punishable under sections 57, 447 and 448 of the Act.]