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[Cites 0, Cited by 0] [Section 39A(1)] [Section 39A] [Entire Act]

Union of India - Subsection

Section 39A(1)(a) in The Unit Trust Of India Act, 1963

(a)where a nomination in respect of any units has been made in accordance with the regulations made under this Act, the amount payable to the unit holder in respect of the said units shall, on the death of the unit holder but subject to any right, title, claim or other interest of any other person to or in respect of the said units as provided in such regulations, and subject to any charge or encumbrance over the said units, vest in, and be payable to, the nominee;