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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Maharashtra - Subsection

Section 21A(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971

(1)Notwithstanding anything contained in the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963, it shall be the duty of every market committee to designate and maintain one or more convenient places as may be found necessary, for tendering [cotton] by the growers and other persons holding stocks thereof.