Section 28(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(2)Subject to sub-section (1), [the bales or ginned cotton shall be sold] [These words were substituted for the words the bales shall be sold' by Maharashtra 48 of 1974, Section 18(b)(i).] or disposed of -(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;(b)in any other case, [in the prescribed manner.] [These words were substituted for the words 'at the prevailing market price' by Maharashtra 48 of 1974, Section 113(b)(ii).]
