Section 131A(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Nothing contained in this Act or the rules regulations or bye-laws made thereunder except the provisions of this chapter shall apply to,-(a)anything done or any action taken in relation to the establishment and management of the National Integrated Produce Market under this section or anything done in pursuance thereof; or(b)any person agency or organaisation interacting in relation to the National Integrated Produce Market by way of business dealings or otherwise.
