Act 021 of 1917 : Trusts (Amendment) Act, 1917

Preamble

[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[Repealed by Act 1 of 1938, Section 2 and Schedule.][19th September, 1917]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:-

Section 1. Short title

1. Short title.-This Act may be called the Indian Trusts (Amendment) Act, 1917.

Section 2. Amendment of Section 20 of Act 2 of 1882

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."