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(12) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016 (12)Any further dividend received on such shares shall be credited to the Fund and a separate ledger account shall be maintained for such proceeds.
