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

Union of India - Subsection

Section 19B(16) in The Unit Trust Of India Act, 1963

(16)The provisions of this section shall not apply to or in relation to any proceedings (whether by way of suits or appeals or other proceedings) under this Act pending before a District Judge or an Additional District Judge or a High Court at the commencement of the Unit Trust of India (Amendment) Act, 1985.]