Section 21 in The Bombay Essential Commodities and Cattle (Control) Act, 1958
21. Act not to apply to essential commodity dealt with by Act X of 1955.
- Nothing in this Act shall apply to any commodity or class of commodity which is an essential commodity, or which is declared to be an essential commodity, under the Essential Commodities Act, 1955 and if any commodity included in Part I of the Schedule is declared to be an essential commodity under that Act, then on such declaration, this Act shall cease to apply thereto, except as respects things done or omitted to be done before such declaration.
