Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 149] [Entire Act] Union of India - Subsection Section 149(4) in THE FINANCE ACT, 2021 (4)The trust assets, which remain after recovery of defaulted amount, shall be remitted to the unit holders on proportionate basis.”.PART V-AMENDMENT TO THE CENTRAL SALES TAX ACT, 1956
