Section 9(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(3)[ The provisions of sub-sections (1) and (2) shall not apply in relation to any specified agricultural produce pledged or hypothecated in favour of a bank as security for any amount advanced by such bank.Explanation. - For the purposes of this sub-section, the word "bank" shall have the meaning assigned to it in the Uttar Pradesh Regulation of Money Lending Act, 1976.] [Substituted by section 4 of U.P. Act No. 7 of 1978.]
