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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3) in The Assam Agricultural Produce Market Act, 1972

(3)Nothing in sub-section (2) shall apply to the purchase or sale of such agricultural produce if the producer of such produce is himself is seller and the purchaser is a person, who purchases such produce for his own private consumption or if such agricultural produce is sold by retail sale to a person who purchases such produce for his own private consumption.