Section 28(2A) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(2A)[ The State Government shall further cause the cotton pooled under section 22 to be released for sale at such prices and in quantities as may be specified by the Cotton Co-ordination Committee established under sub-section 2 of section 24.] [Sub-section (2A) was inserted by Maharashtra 59 of 1981, Section 7.]
