Section 28(3) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(3)[ Notwithstanding anything contained in this section it shall be lawful, for the State Government to set aside such quantity of kapas pooled under section 22 as it thinks necessary, having regard to the interests of the growers, for meeting any requirements of students undergoing training at the approved basic training schools in the State, and sell kapas for the purpose at such price as it may fix in that behalf.] [Sub-section (3) was added by Maharashtra 48 of 1974, Section 18(c).]
