Section 24 in The M.P. Electricity (Supply) Finance Rules, 1967
24. No notice of trusts.
- No notice of any trust, express, implied or constructive in respect of any security shall be entered in any register or in any other book kept by the Board or any Register, or/on any certificate, or in any mortgage or in any transfer of any security, or be receivable by the Board or any Register or affect any Register or the Board through any Register or otherwise, and the receipt of any person in whose name any security stands in the register relating thereto shall be a sufficient discharge to the Board for any money paid in respect of such security.
