Section 49(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1)If the State Government is of opinion that having regard to any of the purposes of this Act, the enforcement of certain provisions thereof is unnecessary or inexpedient for a certain time, the State Government may, by notification in the Official Gazette, suspend for such period or periods as may be necessary or expedient and as may be specified in the notification, the operation of those sections; and thereupon the provisions of those sections shall stand suspended except as respects things done or omitted to be done before the date of publication of the notification.
