Trustees (Declaration of Holdings of Shares and Debentures) Rules, 1964
5. Maintenance of records
The public trustee shall cause-
( i ) the maintenance of a register of declaration of trusts in Form III And the entry therein of the particulars of every declaration made to him under sub-section 1of section 153B of the Act;
(ii) the filing with him in original of every such declaration.]
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