| [Act 21 of 1917] | [19th September, 1917] |
| [Repealed by Act 1 of 1938, Section 2 and Schedule.] | [19th September, 1917] |
An Act to amend the Indian Trusts Act, 1882
Whereas it is expedient to amend the Indian Trusts Act, 2 of 1882; It is hereby enacted as follows:-
1. Short title.-This Act may be called the Indian Trusts (Amendment) Act, 1917.
2. Amendment of Section 20 of Act 2 of 1882.-At the end of clause (c) of Section 20 of the Indian Trusts Act, 1882, the following words shall be inserted, namely, "or in debentures of the Bombay Central Co-operative Bank, Limited, the interest whereon shall have been guaranteed, by the Secretary of State for India in Council."