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Report No. 143 Chapter II Results of the Survey and Findings emerging therefrom 2.1. Press Release.- In pursuance of the terms of reference to examine laws which affect the poor and to carry out post-audit of socio-economic legislation, the Commission, inter alia, by recourse to a press release invited complaints as regards non-refund of deposits notwithstanding the maturity of the deposits for repayment to the depositors of public limited companies. The Commission restricted its stay to non-refund of fixed deposits ranging upto Rs. 11,000 remaining unpaid beyond 90 days from the date of maturity.    |
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