Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002
भारतीय यूनिट ट्रस्ट (उपक्रम का अंतरणऔर निरसन) अधिनियम, 2002
An Act to provide for the transfer and vesting of the undertaking (excluding the specified undertaking) of the Unit Trust of India to the specified company to be formed and registered under the Companies Act, 1956, and the transfer and vesting of the specified undertaking of the Unit Trust of India in the Administrator and for matters connected therewith or incidental thereto and also to repeal the Unit Trust of India Act, 1963.
- Act number
- Act 58 of 2002
- Year
- 2002
- Enacted on
- 17-12-2002
- In force from
- 29-10-2002
- Jurisdiction
- Central Act (India)
- Subjects
- Banking And Finance
Read the full text of Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002 section by section on LawLens.
Official source: India Code