Section 21(2)(a) in The Unit Trust Of India Act, 1963

Central Government Act

(a) 5[ the issue of units and the face value of each unit; Provided that the face value of each unit shall, where such value is in Indian currency, be not less than ten rupees or more than one hundred rupees and where such value is in any foreign currency, be in multiples of ten;]

1. Ins. by Act 17 of 1966, s. 6 (w. e. f. 10- 6- 1966 ). 2. Subs. by Act 52 of 1975, s. 54, for certain words. 3. Ins. by Act 63 of 1985, s. 8 (w. e. f. 23- 4- 1986 ). 4. Subs. by Act 17 of 1966, s. 7, for" shall make a unit scheme" (w. e. f. 10- 6- 1966 ). 5. Subs. by 63 of 1985, s. 9 (w. e. f. 23. 4. 1986 ).