Section 10(4) in The Administator-General's (United Provinces) Rules, 1929
(4)When any creditor to whom a notice under clause (1) or (3) has been sent has not within three months from the date of notice shall be requested payment of the amount payable on his claim, a notice shall be forwarded to him by registred post informing him that the amount payable is at his disposal and that if not claimed within three years such amount or such portion thereof as can conveniently be invested will be invested in securities or shares at his risk as to any depreciation in the value of such securities or shares.
