Section 3(2) in The Maharashtra Baronetcies (Amendment) Act, 1973
(2)after the words "or the Central Government", the words and figures "or any State Government or invest such sum in unit from the Unit Trust of India as established under the Unit Trust of India Act, 1963, or deposit it with a banking company to which the Banking Regulation Act, 1949, applies including any bank or banking institution referred to in section 51 of that Act or deposit it with a financial corporation if repayment of such deposit together with interest is guaranteed by the Central Government or State Government" shall be and shall be deemed to have been inserted with effect from the first day of September, 1969; and any such sum invested accordingly shall be deemed to have been duly invested, as if the provisions of this section had then been in force.
