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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2) in The Orissa Prohibition Act, 1956

(2)The State Government may, by notification either wholly or partially and subject to such conditions as they may think fit to impose, exempt the members of the Scheduled Tribe from all or any of the provisions of this Act or of all or any of the rules made under this Act either throughout the State of Orissa or in any specified area or for any specified period or occasion.