(3)In paragraph (d) of subsection (1) of section one of the Trustee Act, 1925, the words " or any other securities the interest in sterling whereon is payable out "of, and charged on, the revenues of India " shall be repealed :Provided that, notwithstanding anything in this Act, any securities which by virtue of the said words were immediately before the commencement of Part III of this Act securities in which a trustee might invest trust funds shall continue to be securities in which a trustee may invest such funds.Audit and AccountsGOI.166
