Section 37(3) in The Monopolies And Restrictive Trade Practices Act, 1969
(3)No order shall be made under sub-section (1) in respect of-(a)any agreement between buyers relating to goods which are bought by the buyers for consumption and not for ultimate re-sale whether in the same or different form, type, or specie or as constituent of some other goods;(b)a trade practice which is expressly authorised by any law for the time being in force.
