Section 33 in The Immigration and Foreigners Act, 2025
33. Power to exempt in certain cases.
(1)The Central Government may, by order published in the Official Gazette, declare that all or any of the provisions of this Act or of any rule or order made thereunder shall not apply, or shall apply only in such circumstances or with such exceptions or modifications or subject to such conditions as may be specified in such order, to or in relation to—(a)the citizens or class of citizens of any such country as may be so specified; or(b)any other individual foreigner or class or description of foreigner.(2)The Central Government may, if it is of the opinion that it is necessary or expedient so to do in the public interest or to fulfil the international obligation, by order published in the Official Gazette and subject to such conditions as may be specified therein, exempt any carrier or class of carriers from the operations of all or any of the provisions of this Act and may, as often as may be necessary, revoke or modify such order.(3)A copy of every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.
