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Union of India - Section

Section 39 in The Unit Trust Of India Act, 1963

39. [ No trust to be taken notice of [Substituted by Act 16 of 1975, Section 7, for s. 39 (w.e.f. 7-1-1975). 160K]

Except to the extent provided in, and except in accordance with the regulations made under this Act, no notice of a trust, express, implied or constructive, shall be receivable by the Trust.