(4)No notice of any trust, whether express or implied or constructive, shall be entered on the register of members or be receivable by the Corporation: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 beneficial owners.Explanation.-For the purposes of this section and section 5C, the -expressions "beneficial owner", "depository" and "registered owner" shall have the meanings respectively assigned to them in clauses (a), (e) and (i) of sub-section (1) of section 2 of the Depositories Act, 1996.
