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[Cites 0, Cited by 0] [Section 7(11)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(11)(b) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

(b)[ Any fraudulent claim by the claimant shall be deemed to be fraud within the meaning of section 447 of the Act and the claimant shall be liable accordingly. [Inserted by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).]