(2)Save as otherwise provided in Sub-section (3) nothing in this section shall apply to-(a)catalogues or price lists which may be generally or specially approved by the Prohibition Commissioner in this behalf;(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet, or other publication printed and published outside the State;(c)any advertisement or other matter contained in any newspaper printed and published in the State 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.
