Section 5 in The M.P. Industrial Employment (Standing Orders) Act, 1961
5. Power to exempt.
- Where the State Government is of the opinion that it is necessary and expedient in the public interest so to do, it may, by notification and subject to such conditions, if any, as it may specify in the notification :-(a)exempt any undertaking or class of undertakings from the operation of all or any of the provisions of this Act; and(b)as often as may be, cancel any such notification and again subject, by a like notification, the undertaking or class of undertakings to the operation of such provisions.
