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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Maharashtra - Subsection

Section 35A(7) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971

(7)All other matters connected with the Fund, including the manner in which the Fund shall be maintained, operated and expended or utilised, shall be regulated by rules made in this behalf.]