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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Unit Trust Of India Act, 1963

(1)The appointment of a Chairman or of an executive trustee may be either whole-time or part-time:Provided that if the appointment of the Chairman is part-time, the appointment of the executive trustee shall be whole-time.