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

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Union of India - Subsection

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

(b)In case, where there is a specific order of Court or Tribunal or statutory Authority restraining any transfer of such shares and payment of dividend or where such shares are pledged or hypothecated under the provisions of the Depositories Act, 1996 or shares already been transferred under sub-rule (1) above, the company shall not transfer such shares to the Fund:

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Union of India - Subsection

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