Section 35(2) in The Bombay Public Trusts Act, 1950
(2)[ Nothing in sub-section (1) shall affect any investment or deposit already made before the coming into force of the Bombay Public Trusts (Amendment) Act, 1954 (Bombay LIX of 1954), in accordance with a direction contained in the instrument of the trust:Provided that any interest or dividend received or accruing from such investment or deposit on or after the coming into force of the said Act or any sum [so invested or deposited] [This sub-section was inserted by Bombay 59. of 1954, Section 3(2).] on the maturity of the said investment or deposit shall be applied or invested in the manner prescribed in sub-section (1)].
