Section 41 in The Bihar Agricultural Produce Markets Act, 1960
41. Provisions of the Act not to apply in certain cases.
- The provisions of this Act shall not apply to any sale made in compliance with an order issued under clause (f) of sub-section (2) of section 3 of the Essential Commodities Act, 1955 (X of 1955) or to any purchase or sale by the Central Government or the Manipur Administration.
