Section 1 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
1. Short title, extent, commencement and duration.
(1)This Act may be called the Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971.(2)It extends to the whole of the State of Maharashtra.(3)Chapters I and II shall come into force at once and the remaining provisions of this Act shall come into force on such [date] [1st August 1972 vide G.N.A. and C.D. No. KPS. 1072/4552-V6, dated 1st August, 1972.] as the State Government may, by notification in the Official Gazette, appoint.(4)This Act shall remain in force upto and inclusive of the 30th June [2001] [These figures were substituted for the figures '2000' by Maharashtra 7 of 2001, Section 2, (w.e.f. 30.6.2000).], and shall then expire: and section 7 of the Bombay General Clauses Act, 1904 shall apply upon the expiry of this Act, as if it had then been repealed by the Maharashtra Act.
