Section 84(02)(p) in The Bombay Public Trusts Act, 1950
(p)the date on which and the manner in which and the amount of contribution which every public ;trust shall pay annually under section 58 and the manner in which the custody and investment of, and the disbursement and payment from, such fund shall be made under section 60;(pi)[ exemption of any public trust or class of public trusts under sub-section (2) of section 58 and the conditions of exemption;] [Clause (pi) was inserted by Gujarat 36 of 1961, Section 3(1).]