(3)Except as otherwise provided in sub-section (4), nothing in sub-section (2) shall apply to -(a)catalogues or price-lists to be displayed on liquor vends in Chhattisgarh in accordance with the provisions of this Act or the rules made thereunder;(b)any advertisement or other matter contained in any newspaper, book, leaf-let, booklet or other publication printed and published outside Chhattisgarh;(c)any advertisements or other matter contained in any newspaper printed and published in Chhattisgarh before such date as the State Government may, by notification, specify; and(d)any other advertisement or matter which the State Government may, by notification, generally or specially exempt from the operation of this section.
