Section 13 in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964
13. No notice of trusts.
- No notice of any trust-express, implied or constructive-in respect of any bond shall be entered in any register, or in any other book kept by the Board or the Registrar, or in any certificate, or in any transfer of any bond or, be receivable by the Board or the Registrar, and the receipt of any person in whose name any bond stands in the register relating thereto shall be a sufficient discharge to the Board for any money paid in respect of such bond.
