FAQs on NEFT
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No, NEFT is available within a time-window (9 am - 7 pm on weekdays; 9 am - 1 pm on Saturdays; not available on public holidays and Sundays).
No, Full amount has to be transferred in single transaction for a particular SRN. Amount can’t be divided into multiple payments.
Since the UTN is provided by your bank from which the fund transfer is made, you should contact the customer care of your bank in such case.
After the funds are transferred to MCA account, user will have to link the NeFT payment UTN with the SRN on the MCA21 portal. Refer answer to question no. 3.
The list of bank branches participating in the NEFT system is available on the website of Reserve Bank of India.
Any issues/problem related to payment on MCA21 portal should be raised on the MCA21 portal under the section ‘User Complaints and Grievances’
In case the amount transferred doesn’t match with the amount of the SRN, linking of SRN and UTN shall not be allowed on the MCA21 portal. Therefore, you are requested to transfer the exact amount of the SRN mentioned on the eChallan using NeFT. The excess amount transferred cannot be adjusted against any other transaction.
There is no limit imposed by MCA. However, there may be a limit on transactions imposed by your bank for which you are required to get in touch with the bank for the details.
Linking shall be allowed only within 2 days of the date of reporting by bank. Once this time period is over, no linking will be allowed and the corresponding service request shall not be accepted. However user should do the linking as early as possible, so that last day issues are not there.
Linking shall be allowed only within 2 days of the reporting of payment by the bank. Once this time period is over, no linking will be allowed and the corresponding service request shall not be accepted. In case the linking is not done within the 2 day period, payment shall be reversed by the concerned bank. For eg: If the UTNs reported by the bank on 11th June, 2012 are not linked by the user by the end of 13th June, 2012 then these shall be marked for reversal and reported to the bank on 14th June, 2012.