Section 22(3) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(3)Notwithstanding anything contained in the Essential Commodities Act, 1955 (Central Act 10 of 1955) and Control Orders issued thereunder and any other law for the time being in force, the provision of stock limit shall not be applicable on such contract farming purchaser purchasing produce for trade or processing or export to the extent of quantity purchased under contract farming.
