Section 21(3) in Government Securities Act, 1330 F
(3)Nothing in rules made under clauses (n) and (o) of sub-section (2), shall, as between trustees or as between trustees and beneficiaries, authorise the trustees to act in contravention of law applicable to the said trust or the terms of the instrument of trust, and the Government or any person holding any stock or acquiring any right therein shall not, by reason only, of any entry in the register maintained by the Government in relation to Government stock or stockholders or of anything in any document relating to Government stock, be deemed to be informed of any trust or of the fiduciary character of any stock-holder or of any fiduciary obligation in respect of any Government stock.
