Section 10 in The Maharashtra Baronetcies (Amendment) Act, 1973
10. Amendment of section 6 of Act X of 1915.
- In section 6 of the said Act, after clause (a), the following clauses shall be deemed to have been inserted with effect from the 1st day of September, 1969, namely:-"(a1) in units from the Unit Trust of India established under the Unit Trust of India Act, 1963;(a2)in deposits, with a banking company to which the Banking Regulation Act, 1949, applies including any bank or banking institution referred to in section 51 of that Act;(a3)in deposits with a financial corporation if repayment of such deposits together with interest is guaranteed by the Government";and the funds invested accordingly shall be deemed to have been duly invested as if the provisions of this section had then been in force.
