Section 23 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
23. Exemption from the provision of the chapter.
- Where regard being had to the special facts and circumstances of any class of persons, the State Government is satisfied that application of any or all provisions of this Chapter to such class of persons shall be inequitable or involve any hardship, it may be notification in the official Gazette, exempt such class of persons from the operation of such provisions.
