Section 20(3) in The Unit Trust Of India Act, 1963
(3)The bonds issued by the Trust under sub-section (2) shall be guaranteed by the Central Government as to the repayment of principal and the payment of interest at such rate as may be fixed by the Central Government at the time the bonds are issued.] [Substituted by Act 17 of 1966, Section 5, for sub-sections (2), (3) and (4) (w.e.f. 10-6-1966)]
