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[Cites 0, Cited by 0] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(2) in The Companies Act, 2013

(2)The company shall, within a period of ninety days of making any transfer of an amount under subsection (1) to the Unpaid Dividend Account, prepare a statement containing the names, their last known addresses and the unpaid dividend to be paid to each person and place it on the website of the company, if any, and also on any other website approved by the Central Government for this purpose, in such form, manner and other particulars as may be prescribed.