Section 6(2) in The Bombay Public Trusts (Corporations) Order, 1959.
(2)If any such contributions or other dues payable in respect of any period between the 1st November, 1956, and the appointed day have been recovered by the existing corporation before the appointed day, they shall be paid to the Charity Commissioner, Mysore, or, as the case may be, the Government of Rajasthan to whom the right to recover such dues belongs under sub-paragraph (i).
