Section 7(3) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(3)Nothing in sub-sections (1) and (2) shall affect the price fixed in respect of any agricultural produce (being a specified produce) under any order made under section 3 of the Essential Commodities Act, 1955 (10 of 1955), requiring persons holding in stock such agricultural produce to sell it to the State Government at a specified price.
