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Union of India - Section

Section 3 in The Unit Trust Of India Act, 1963

3. Establishment and incorporation of Unit Trust of India.

(1)The Central Government shall, by notification in the Official Gazette, establish a Corporation by the name of the Unit Trust of India which shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold or dispose of property and to contract, and may, by the said name, sue or be sued.
(2)The head office of the Trust shall be at Bombay or at such other place as the [Development Bank] [Substituted by Act 52 of 1975, Section 45, for "Reserve Bank" (w.e.f. 16-2-1976)] may, by notification in the Official Gazette, specify.
(3)The Trust may establish local offices, branches or agencies at any places in or outside India.
For establishment of the 'Unit Trust of India' Corporation w.e.f. 1-2-1964 - See G.S.R. 173, dated 31-1-1964, published in Gazette of India, 31-1-1964, Pt. II - Section 3(i), Ext., p. 47.