Section 26 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
26. Mode of payment of advance price [and remaining guaranteed price.] [These words were inserted by Maharashtra 48 of 1974, Section 16(b).]
- [Subject to the provisions of the last preceding section, the advance price] [These words were substituted for the words 'The advance price' by Maharashtra 8 of 1975, Section 3.] [and the difference between the guaranteed price and advance price] [These words were inserted by Maharashtra 48 of 1974, 5.16(a).] shall be paid to the tenderer through the market committee [or through any co-operative society or person authorised by the State Government in this behalf] [These words were inserted by Maharashtra 19 of 1972, Section 5.] after making any deductions as required by the next succeeding section.
