Section 24 — Undisbursed or unclaimed amount to be deposited with the general revenue account.

The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984
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, before his office is finally wound up, to the general revenue account of the Central Government; but a claim to any money so transferred may he preferred to the Central Government by the person 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 being treated as an order for the refund of revenue.

Official Hindi (PDF) ↗

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