LexSection 20A — Power to purchase redeemable stock at a premium.
The Indian Trust Act, 1882
1 [20A. Power to purchase redeemable stock at a premium.-- (1) A trustee may invest in any of the securities mentioned or referred to in section 20, notwithstanding that the same may be redeemable and that the price exceeds the redemption value: 2 * * * * * (2) A trustee may retain until redemption any redeemable stock, fund or security which may have been purchased in accordance with this section.]Open in Lexace · Ask the AI about this section