Section 5C in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
5C. Other provisions of Act not to apply to National Integrated Produce Market
Nothing contained in this Act or the rules, regulations or bye-laws made there under except the provisions of this Chapter shall apply, to-(i)anything done or any action taken in relation to the Establishment and Management of the National Integrated Produce Market under this Chapter or anything done in pursuance thereof; or(ii)Any person, agency or organization interacting in relation to the National Integrated Produce Market by way of business dealings or otherwise.
