110. Funds held in trust by the Board for specified purposes.
- Every sum made over to the Board under the provisions of this Act by a committee of a Notified Sikh Gurdwara or otherwise received by the Board for a specified religious, charitable, [industrial] [Inserted by Punjab Act 11 of 1944, Section 37.] or educational purpose shall be held by the Board as a trust and shall be devoted to the purpose specified.
