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Citedby 3 docs
B. Mohindeen Hajee Sons vs The Chairman, Mangalore Port ... on 29 January, 1964
The Great Eastern Shipping Co., ... vs E. Govindaswamy Chetty And Anr. on 15 February, 1957
Carborundum Universal Ltd. And ... vs The Trustees Of Port Of Madras on 8 July, 1993

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[Section 40] [Complete Act]
Central Government Act
Section 40(1) in The Unit Trust Of India Act, 1963
(1) In the event of a contributing institution referred to in clause (d) of sub- section (2) of section 4 being wound up, the Trust shall, on a demand in that behalf made by the authority in charge of the winding up, pay to such authority an amount equivalent to the value of the contribution to the initial capital made by that institution.