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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(2)(p) in The Maharashtra Public Trusts Act, 1950

(p)the date on which and the manner in which every public trust shall pay the annual contribution under section 58 and the deductions to be allowed under the explanation to sub-section (1) and the manner of obtaining the decision of the State Government on whether or not a trust falls in any of the exempted class of public trusts under sub-section (2) of that section and the manner in which the custody and investment of and the disbursement and payment from, such fund shall be made under section 60;