Section 19 in Telangana Pulses, Edible Oil Edible Oil Seeds (Licensing, Storage and Regulation) Order, 2015
19. Repealing and Savings.
- Nothing contained in this order shall affect;(i)the purchase, sale or storage for sale of scheduled commodities under this Order on Government account or the Telangana State Civil Supplies Corporation, or the Girijan Cooperative Corporation or Telangana Markfed.(ii)the sale by banks of stocks hypothecated to them, provided that the commodity is sold in accordance with the terms and conditions applicable to the hypothecators.
