Section 49(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(2)Where the operation of the provisions of any sections is suspended, for any period or periods under sub-section (1), and the State Government thereafter, or at any time before the expiry of the period or periods notified, is of opinion that those provisions (or any of them) are necessary to be revived and enforced again, or it is expedient to revive and enforce them (or any of them) again, the State Government may cancel partially or wholly any such notification of suspension by a like notification; and thereupon those provisions which were suspended and which are revived shall again have full effect from the date of publication of the second notification.
