Section 58(2) in The Bombay Public Trusts Act, 1950
(2)[ Notwithstanding any contained in sub-section 1, the State Government may, by rules, provide for exemption of any public trust or class of public trusts from the whole or any part of the contribution payable under that sub-section, subject to such conditions, if any, as may be prescribed.] [Sub-section (2) of Section 58, shall be deemed to have been inserted by Gujarat 36 of 1961, Section 2.]
