Section 14(3) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(3)The suspension of operation of any provision under sub-section (1) shall not affect those provisions which are not suspended; and in respect of any specified produce already tendered before the period of suspension (or which may be voluntarily tendered during the period of suspension) at the place notified or any other place specified by the State Government in that behalf, all the provisions of this Act shall continue to apply or apply thereto as if none of the provisions had been suspended.
