Section 34(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(2)Where for any cotton season, the final price is more than the guaranteed price of cotton, subject to the provisions of section 32, [the amount of twenty-five per cent of] [These words were substituted for the words 'the amount of one-fourth of' by Maharashtra 59 of 1981, Section 12(a).] the difference shall be credited to the Fund as provided by [sub-section (1) of section 30.] [These words, brackets and figures were substituted for the words, brackets and figures 'sub- section (2) of section 30' by Maharashtra 59 of 1981, Section 12(b).]
