Section 43(2)(i) in The Unit Trust Of India Act, 1963

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2)(i) in The Unit Trust Of India Act, 1963

(i)[ the institutions to which loans or advances may be granted or with which money may be kept in deposit; [Substituted by Act 63 of 1985, Section 11 (w.e.f. 23.4.1986)]

(ia)special papers or securities floated by governments or banks in which investment may be made;

(ib)the particulars which may be included in an application under section 19B;]

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Union of India - Subsection

Section 43(2)(i) in The Unit Trust Of India Act, 1963