Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(f) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 (f)"controlled area" means an area specified in a notification under section 3 of the Bombay Cotton Control Act, 1942;
