3. Power of State Government to exempt any money-lender or class of money-lenders or any class of loans from all or any of the provisions of this Act.
- The State Government may, by notification for any special reason or reasons to be stated in such notification, exempt any money-lender or class of money-lenders or any class of loans in the whole or any part of the State of Orissa from the operation of all or any of the provisions of this Act.Chapter-IIRegistration of money-lenders and accounts to be kept by money-lenders
