Section 33(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(2)[ The Fund shall be made up of an initial contribution of rupees one crore and of such further contributions to the Fund made by the State Government from time to time, for meeting any liability referred to in sub-section (1) of section 34, only when the balance in the Fund is inadequate for that purpose, and of the amounts credited to the Fund, from time to time, in accordance with sub-section (2) of section 30:Provided that the further contribution by the State Government to the Fund as aforesaid shall be met from the Capital Formation Fund established under section 35A, and the State Government may be required to make additional contribution to the said Fund in consequence thereof, as may be needed for the purpose of that Fund, under appropriation duly made in that behalf.
