Section 40 in The Orissa State Electricity (Supply) Rules, 1962
40. No notice of trusts.
- No notice of any trust, express, implied or constructive in respect of any security shall be entered in any register, of in any other book kept by the Board or any Registrar or on any certificate, or in any mortgage or in any transfer of any security, or, be receivable by the Board or any Registrar or affect any Registrar 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.
