Section 2(a) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(a)"advance price" means the price payable or paid as such to a grower of cotton or a holder of stocks of cotton at the time of tendering [cotton] [This word was substituted for the word, 'kapas' by Maharashtra 48 of 1974, Section 3(a).] at a collection centre under section 20 or 21;
