Section 18 in The Unit Trust Of India (Transfer Of Undertaking And Repeal) Act, 2002
18. Substitution in every Act, rule, regulation or notification by specified company or Administrator in place of Trust.-
In every Act, rule, regulation or notification in force on the appointed day, for the words "Unit Trust of India", wherever they occupy, the words, brackets and figures "specified company referred to in the Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002" or "Administrator of the specified undertaking of the Unit Trust of India referred to in the Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002", as the case may be, shall be substituted.
