Section 22 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
22. Grading and pooling of [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, sections 11(c), 12 and 13.] tendered at collection centres.
- [All cotton tendered at the collection centres as required by section 20] [These words and figures were substituted for the words 'All kapas tendered at the collection centers' by Maharashtra 48 of 1974, Section 11(a).] by the growers or the persons holding stocks or on their behalf by the agents for collection authorised by the State Government shall be graded and marked with the grade designation marks [in accordance with the provisions of the rules made in this behalf] [These words were substituted for the portion beginning with 'in accordance with' and ending with 'of the market committee' by Maharashtra 19 of 1972, Section 4.] and pooled according to the grades;[* * * * * *] [This proviso was deleted by Maharashtra 48 of 1974, Section 11(b).]
