Section 17 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
17. Prohibition on carrying on business in [Cotton] [This was substituted for the word 'Kapas' by Maharashtra 48 of 1974, Section 5(b).] (other than baled cotton).
- Save as otherwise provided by or under this Act and except with the previous permission of the State Government, no person, other than the State Government or an officer or agent or such Government, authorised by it in this behalf, shall purchase, sell, or [store for sale cotton (not being baled cotton) or carry on business therein] [This portion was substituted for the words 'store for sale Kapas, or carry on business in Kapas' by Maharashtra 48 of 1974, Section 5(a).].
