LexSection 14 — Entry of Official Trustee not to constitute notice of a trust.
The Official Trusteers Act, 1913
The entry of the Official Trustee by that name in the books of a company shall not constitute notice of a trust; and a company shall not be entitled to object to enter the name of the Official Trustee on its register by reason only that the Official Trustee is a corporation; and, in dealing with property, the fact that the person dealt with is the Official Trustee shall not of itself constitute notice of a trust.Open in Lexace · Ask the AI about this section