Unit Trust of India Act, 1963


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w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Establishment and incorporation of Unit Trust of India View Judgements
  4 1 Prohibition against the use of words "Unit Trust", "Unit" or "Units" as a part of the name of any person other than the Trust View Judgements
  5 Initial capital of Trust View Judgements
  6 1 Transfer of initial capital to Development Bank View Judgements
  7 Payment of amount View Judgements
  8 Maintenance of register of contributories View Judgements
  9 Issue of contribution certificates View Judgements
  10 Right of transfer of contribution certificates in certain cases View Judgements
  11 Rights and liabilities of holders of contribution certificates View Judgements
  12 Management View Judgements
  13 Board of Trustees View Judgements
  14 Transitional provision for continuance of Chairman and certain trustees of the Board View Judgements
  15 Term of office of trustees View Judgements
  16 Disqualification for being a trustee View Judgements
  17 Vacation and resignation of office of trustee View Judgements
  18 Chairman and executive trustee View Judgements
  19 Emergency powers of the whole-time Chairman View Judgements
  20 Casual vacancy in office of Chairman or executive trustee View Judgements
  21 Fees and allowances of certain trustees View Judgements
  22 Meetings of Board View Judgements
  23 Executive Committee and other committees View Judgements
  24 Business of Trust View Judgements
  25 Power to impose conditions, etc. View Judgements
  26 Special provision for enforcement of claim by the Trust View Judgements
  27 Borrowing powers View Judgements
  28 Special contribution by Reserve Bank View Judgements
  29 Grants, donations, etc. to Trust View Judgements
  30 Power to transfer rights View Judgements
  31 Unit scheme View Judgements
  32 Capital of the Trust View Judgements
  33 Income of the Trust View Judgements
  34 Allocation of income in respect of first unit scheme View Judgements
  35 Allocation of interest and other expenses View Judgements
  36 Distribution of income View Judgements
  37 Reserve funds View Judgements
  38 Definition View Judgements
  39 Preparation of balance-sheet, etc. of Trust View Judgements
  40 Audit View Judgements
  41 Publication of annual accounts and reports View Judgements
  42 Furnishing of information View Judgements
  43 Power of Reserve Bank to give directions View Judgements
  44 Staff of Trust View Judgements
  45 Income-tax and other taxes View Judgements
  46 Act 18 of 1891 to apply in relation to Trust View Judgements
  47 Declaration of fidelity and secrecy View Judgements
  48 Defects in appointments not to invalidate acts, etc View Judgements
  49 Indemnity of trustees View Judgements
  50 Protection of action taken under this Act View Judgements
  51 Delegation of powers View Judgements
  52 No Trust to be taken notice of View Judgements
  53 Nomination by unit holders and agents View Judgements
  54 Protection of certain amounts from attachment View Judgements
  55 Re-payment of contribution in case of winding-up of contributing institution View Judgements
  56 Power of Central Government to re-constitute Board View Judgements
  57 Liquidation of Trust View Judgements
  58 Regulations View Judgements
  59 Amendment of certain enactments View Judgements
  60 Power to remove difficulty View Judgements
  DECLARATION OF FIDELITY AND SECRECY
  SCHEDULE II



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