Companies Act, 1956
Sec 153 - Trusts not to be entered on register.
No notice of any trust, express, implied or constructive, shall be entered on the register of members or of debenture holders.
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Companies Act, 1956 Sec 153 - Trusts not to be entered on register. No notice of any trust, express, implied or constructive, shall be entered on the register of members or of debenture holders. |
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