Section 41(2)(e) in The Unit Trust Of India Act, 1963

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(e) in The Unit Trust Of India Act, 1963

(e)such incidental, consequential and supplementary matters as may be necessary to give effect to the order including the reconstitution of the executive committee or other committees.

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Union of India - Subsection

Section 41(2)(e) in The Unit Trust Of India Act, 1963