Section 29(3) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(3)Where as a result of the audit of the accounts, any error is noticed and adjustments are required to be made, and on account of such adjustment any excess or deficit in relation to the total amount calculated as the final price fixed as above is found, the excess amount shall be credited to, and the deficit amount shall be debited to, and paid from, the said Fund.]
