Section 6A in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
6A. [ Power to exempt. [Substituted vide O.G.E. No. 1178 dated 20.6.2008.]
- The State Government may, if considered for avoding any hardship or for any other just and sufficient reason by notification in the official Gazette, exempt any producer, dealer or commission agent from operation of all or any of the provisions of the order, either genrally or for any specified period subject to such conditions as may be specified in the notification.]
