Section 2(k) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(k)"final price" means the price determined as such [under section 29, in respect of any specified variety of grade of cotton] [This portion was substituted for the portion beginning with 'in the prescribed manner' and ending with 'specified variety of cotton', by Maharashtra 48 of 1974, Section 3(d).], as payable to the cotton growers and other persons tendering [cotton] [This word was substituted for the word, 'kapas' by Maharashtra 48 of 1974, Section 3(a).], at the collection centres under sections 20 and 21;(ka)[ "green card" means the card issued in the prescribed form and in the prescribed manner to every grower of cotton (whether he is its member or not), by the Primary Agricultural Credit Society, within whose area of operation he grows cotton;] [Clause (ka) was inserted by Maharashtra 59 of 1981, Section 3(b).]
