(1)No notice of any trust in respect of any Government security shall be receivable by [the Government] [Subtitued for the words the Central Government by the Public Debt (Central Governemnt) Amendment Act, 1949 (6 of 1949) Section 6 (1-4-1949)], nor shall the Government be bound by any such notice even though expressly given, nor shall [the Government] [Subtitued for the words the Central Government by the Public Debt (Central Governemnt) Amendment Act, 1949 (6 of 1949) Section 6 (1-4-1949)] be regarded as a trustee in respect of any Government security.
