Section 4(1) in The Unit Trust Of India (Transfer Of Undertaking And Repeal) Act, 2002
(1)On such date as the Central Government may, by notification in the Official Gazette, appoint, there shall be transferred to, and vest in -(a)the specified company, the undertaking (excluding the specified undertaking) of the Trust for such consideration and on such terms and conditions as may be mutually agreed upon between the Central Government and the subscribers to the capital of the specified company;(b)the Administrator, the specified undertaking of the Trust.
