Section 7(3) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004
(3)Every notice under sub section (2) sent to or deemed to have been effected to claimants shall state that if the statement or claim is not sent to the Competent Authority before the expiry of the period of one month from the date of notice, the claims shall not be treated as claim entitled to be paid under the provision of this Act.
