Companies Act, 1956

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w w w . L a w y e r S e r v i c e s . i n

Section 153   [ View Judgements ]

Trusts not to be entered on register.


153. Trusts not to he entered on register
No notice of any trust, express, implied or constructive, shall be entered on the register of members or of debenture holders 1 [***].


1. OMITTED by Companies (AMENDMENT) Act, 1963 wef. 1/1/1964

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