Investor Education And Protection Fund Authority




Investor Education and Protection Fund Authority was established by Government of India on 7th September, 2016 for administration of Investor Education and Protection Fund under the provisions of section 125 of the Companies Act, 2013.

 

Objectives

   The Authority is entrusted with the responsibility of administration of the Investor Education Protection Fund (IEPF) 


    Make refunds of shares, unclaimed dividends, matured deposits/debentures etc. to investors


      Promote awareness among investors

 

    For more information visit Investor Education and Protection Fund Authority