Section 21(1) in The Unit Trust Of India Act, 1963
(1)For the purpose of providing facilities for participation in the income, profits and gains arising out of the acquisition, holding, management or disposal of securities by the Trust, the Board [may make one or more [unit schemes, including one or more unit schemes for issuing units to persons resident outside India in such foreign currencies, as the Trust may deem fit.] [Substituted by Act 17 of 1966, Section 7, for "shall make a unit scheme"(w.e.f. 10-6-1966). ]
