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Union of India - Section

Section 20A in The Unit Trust Of India Act, 1963

20A. [ Special contribution by Reserve Bank. [Inserted by Act 17 of 1966, Section 6 (w.e.f. 10-6-1966).]

[The Reserve Bank or the Development Bank may], from time to time, in its discretion pay to the Trust from out of the amount [payable to the Reserve Bank or, as the case may be, the Development Bank] [ Substituted by Act 52 of 1975, Section 54, for certain words.] under sub-section (1) of section 25A any sum to be utilised by the Trust solely for meeting the losses arising out of, or any additional amount required in connection with, any variation made by the Trust in the sale or re-purchase price of a unit.