Section 2(e) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(e)"collection centre" means the place designated by the Market Committee [or direct to be so designated by the Director of Marketing under section 21A, for tendering cotton] [This portion was substituted for the words 'for rendering kapas' by Maharashtra 48 of 1974, Section 3(c).], by any grower or any other person holding stocks thereof;
