Section 16(2) in The Maharashtra Refugees Act, 1948
(2)An officer authorised in this behalf by the Provincial Government may, for reasons to be recorded in writing, order that any refugee shall be exempt from all or any of the provisions of this Act or any requirements thereof.][First Schedule] [This Schedule was substituted for the original by Bombay 66 of 1948, Section 8.][See Section 4(2)]Form of RegistrationGovernment of BombayRegistration of Refugees
