Section 2(l) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(l)"guaranteed price" means the price determined as such under section 24, in respect of any [specified variety or grade of cotton] [These words were substituted for the words, 'specified variety of cotton' by Maharashtra 48 of 1974, Section 3(e)(1).] as payable to the cotton growers and other persons tendering [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Section 3(a).], at the collection centres;
