The Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002

[Act 58 of 2002]

[17th December, 2002.]

Contents
Title	The Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Transfer and Vesting of The Undertaking of Trust In The Specified Company and Transfer and Vesting of The Specified Undertaking of Trust In The Administrator
3.	Transfer of initial capital
4.	Undertaking of Trust to vest in specified company and specified undertaking of Trust to vest in Administrator
5.	General effect of vesting of undertaking or specified undertaking in specified company or Administrator
6.	Provisions in respect of officers and other employees of Trust
Chapter III	Appointment of Administrator to Manage The Specified Undertaking of The Trust
7.	Appointment of Administrator to manage specified undertaking.
8.	Administrator to vacate office
Chapter IV	Powers and Functions of Administratort
9.	Board of Advisers
10.	Powers and functions of Administrator
11.	Maintenance of accounts by Administrator
Chapter V	Miscellaneous
12.	Concession, etc., to be deemed to have been granted to specified undertaking
13.	Tax exemption or benefit to continue to have effect
14.	Exemption from stamp duty
15.	Guarantee to be operative
16.	Protection of action taken in good faith
17.	Shares, bonds, debentures and units to be deemed to be approved securities
18.	Substitution in every Act, rule, regulation or notification by specified company or Administrator in place of Trust
19.	Power of Central Government to alter Schedules I and II
20.	Power of Central Government to make Scheme
21.	Repeal and saving of Act 52 of 1963
22.	Act to have overriding effect
23.	Application of other laws not barred
24.	Power to remove difficulties
25.	Repeal and saving
Schedule I	Schemes
Schedule II	Schemes and Plans