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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(1) in The Unit Trust Of India Act, 1963

(1)In entering into any arrangement, under section 19, with any concern, the Trust may impose such conditions as it may think necessary or expedient for protecting the interest of the Trust and for securing that the accommodation granted by it is put to the best use by the industrial concern.