Section 24 in The National Iron And Steel Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
24. Undisbursed or unclaimed amount to be deposited to the general revenue account. -
Any money paid to the Commissioner which remains undisbursed or unclaimed on the date immediately preceding the date on which the office of the Commissioner is finally wound up shall be transferred by the Commissioner to the general revenue account of the State Government; but a claim to any money so transferred may be preferred to the State Government by the persons entitled to such payment and shall be dealt with as if such transfer had not been made, and the order, if any, for the payment of the claim shall be treated as an order for the refund of the revenue.
