Section 28(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1)The State Government shall cause the [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Section 18(a)(i).] pooled under section 22 to be [ginned or pressed] [These words were substituted for the words 'ginned and pressed' by Maharashtra 48 of 1974, Section 18(a)(ii).] into bales; and shall, subject to the directions (if any) issued by Textile Commissioner under any law for the time being in force, cause [the bales or ginned cotton to be sold] [These words were substituted for the words 'the bales to be sold' by Maharashtra 48 of 1974, Section 18(a)(111).] or otherwise disposed of in the prescribed manner.
