Section 22 in The State Bank Of India (Subsidiary Banks) Act, 1959
22. Trusts not to be entered on the register.
-[No notice of any trust,] [Substituted [Notwithstanding anything contained in section 19, no notice of any trust,] by Act 30 of 2007 (w.e.f. 18.6.2007) ] express, implied or constructive, shall be entered on the register of shareholders of a subsidiary bank or be receivable by it in respect of its shares.[Provided that nothing in this section shall apply to a depository in respect of shares held by it as a registered owner on behalf of the beneficiary owners.Explanation - For the purpose of section 21 section 21A and this section, the expression "beneficial owner", "depository" and "registered owner" shall have the meanings respectively assigned to them in clauses (a), (e) and (j) of sub-section (1) of section 2 of the Depositories Act, 1996.] [Inserted by Depositories Related Laws (Amendment) Act (8 of 1997) S.8 (w.e.f. 15-1-1997) ]
