Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Uttar Pradesh - Subsection Section 45(1) in Allahabad High Court Rules, 1952 (1)In these Rules-(a)"Share capital" includes stock; and(b)"Trust business" means the business of acting as trustee under wills and settlements and as executor and administrator.
