(a)Amount to be invested in a plan of the Unit Trust or of a Mutual Fund shall be in multiples of Rs. 500 with a minimum of Rs. 500.(b)The Unit Trust or a Mutual Fund shall allot the Units in respect of all complete applications, made in the form specified by that Trust or Fund, not later than on 31st March, every year.(c)The plan shall be open for a minimum period of one month during the financial year 2005-06 and a minimum period of three months during the subsequent years.(d)Investment in the plan will have to be kept for a minimum period of three years from the date of allotment of units. After the said period of three years, the assessee shall have the option to tender the units to the Unit Trust or the Mutual Fund, for repurchase.(e)In the event of the death of the assessee, the nominee or legal heir, as the case may be, shall be able to withdraw the investment only after the completion of one year from the date of allotment of the units to the assessee or anytime thereafter.
