Section 1(4) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(4)This Act shall remain in force upto and inclusive of the 30th June [2001] [These figures were substituted for the figures '2000' by Maharashtra 7 of 2001, Section 2, (w.e.f. 30.6.2000).], and shall then expire: and section 7 of the Bombay General Clauses Act, 1904 shall apply upon the expiry of this Act, as if it had then been repealed by the Maharashtra Act.
