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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971

(2)The balance [of twenty-five per cent] [These words were substituted for the words 'of one-fourth' by Maharashtra 59 of 1981, Section 9(b).] of the difference referred to in sub-section (1) shall be credited to the Price Fluctuation Fund.]