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State of Maharashtra - Section

Section 3 in Government Securities Act, 1330F

3. Notice of Trust not receivable.

- Save as otherwise provided in this Act, the Government shall not, in respect of any Government Security, recognise its holder as its trustee. But when any person has obtained succession certificate or probate of the will in respect of any Government security belonging to the estate of a deceased person whose name Is entered in the certificate as its full owner.