Section 19(4) in The Companies (Amendment) Act, 2000
(4)No company shall, at any time, accept further deposits from small depositors, unless each small depositor, whose deposit has matured, had been paid the amount of the deposit and the interest accrued thereupon: Provided that nothing contained in this sub- section shall apply to-(a) any deposit which has been renewed by the small depositor voluntarily; or(b)any deposit, whose repayment has become impracticable due to the death of the small depositor or whose repayment has been stayed by a competent court or authority.
