Section 21(4) in The Unit Trust Of India Act, 1963
(4)[Every scheme] [Substituted by Section 7, ibid., for "The scheme" (w.e.f. 10-6-1966)] made under sub-section (1) and every amendment thereof under sub-section (3) shall be notified in the Official Gazette.[CHAPTER V [Substituted by act 17 of 1966 s. 8, for former Chapter V (sections 22 to 25) (w.e.f. 10-6-1966)] Allocation And Distribution Of Income And Reserve Funds
