Section 6 in Karnataka Payment of Subsistence Allowance Act, 1988
6. Power to grant exemption.
- The Government may, if it thinks fit so to do, in the public interest, by notification exempt, subject to such conditions, if any as may be specified in such notification, from the operation of all or any of the provisions of this Act, any class or classes of establishments, for such period or periods and for such reasons as may be specified in the said notification.
