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[Cites 0, Cited by 0] [Section 27A(2)] [Section 27A] [Entire Act]

Union of India - Subsection

Section 27A(2)(a) in The Securities Contracts (Regulation) Act, 1956

(a)the right of a collective investment scheme to pay any income from units or other instruments issued by the collective investment scheme which has become due to any person whose name is for the time being registered in the books of the collective investment scheme as the holder of the security being units or other instruments issued by the collective investment scheme in respect of which the income in respect of units or other instruments issued by the collective scheme has become due; or