Section 13(1)(c) in The Unit Trust Of India Act, 1963

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(c) in The Unit Trust Of India Act, 1963

(c)being a trustee elected or deemed to be elected under clause (e) of section 10 becomes an officer or other employee of Government or of the Reserve Bank [or of the Development Bank] [Inserted by act 52 of 1975, Section 51, (w.e.f. 16-2-1976)], State Bank, a subsidiary bank or the Trust, his office shall thereupon become vacant.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 13(1)(c) in The Unit Trust Of India Act, 1963