Section 4 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
4. Repugnancy with other law.
(1)Subject to the provisions of sub-section (2), the provisions of this Act shall have effect, notwithstanding anything inconsistent therewith contained in any other law, custom, usage or agreement.(2)The provisions of section 3 of the essential Commodities Act, 1955, and the orders made thereunder shall have effect notwithstanding anything inconsistent therewith contained in this Act or in any rule, by-law or order made thereunder.
