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 362] [Entire Act] Union of India - Section Section 153 in The Companies Act, 1956 153. Trusts not to be entered on register .- No notice of any trust, express, implied or constructive, shall be entered on the register of members or of debenture holders, [* * *].
