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Indian Trusts (Amendment) Bill, 2015 - (13 Aug 2015)

Trusts and Societies

The Bill, introduced in the Lok Sabha, makes amendments to the Indian Trusts Act, 1882. The Bill suggests changes to update the Act, 1882 by removing references to the United Kingdom of Great Britain and Ireland. Amendments to Section 20 and 20A remove the need for 'case by case' approval by the government of "any security" and permit greater autonomy to trustees in investing trust-money.

Tags : TRUSTS   AUTONOMY   TRUSTEE   BILL  

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