Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(14) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016 (14)Authority shall furnish its report to the Central Government as and when noncompliance of the rules by companies came to its knowledge.]
