Section 39A(1)(b) in The Unit Trust Of India Act, 1963

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Union of India - Subsection

Section 39A(1)(b) in The Unit Trust Of India Act, 1963

(b)where any person appointed by the Trust as an agent for soliciting or procuring any business, including the sale of units, has nominated, in accordance with the regulations made under this Act, any person or a social or charitable institution, to receive the commission or other remuneration payable to him after his death, such commission or other remuneration shall, on the death of the person making the nomination, be payable to his nominee:

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Union of India - Subsection

Section 39A(1)(b) in The Unit Trust Of India Act, 1963