Section 4(2) in The Unit Trust Of India (Transfer Of Undertaking And Repeal) Act, 2002
(2)The decision of the Central Government, as to whether any business, assets, liabilities or properties represent or relate to the undertaking or specified undertaking, shall be final:Provided that any business, asset or property which is not represented or related to the undertaking or specified undertaking, shall vest in the Central Government.
