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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(2)(a) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971

(a)at such procurement prices as may be fixed by the Central Government or by the Textile Commissioner on the advice of the Agricultural Price Commission under any law for the time being in force, for the different varieties of cotton grown in the country;