Section 30(1) in The Factoring Regulation Act, 2011
(1)The Central Government may, by notification in the public interest, direct that any of the provisions of this Act,-(a)shall not apply to such class or classes of banks or a company or a factor; or(b)shall apply to the such class or classes of banks or a company or a factor with such exceptions, modifications and adaptations as may be specified in the notification.
