Section 21 in The Press And Registration Of Books Act, 1867
21. Power to exclude any class of books from operation of Act
.[The State Government may, by notification in the Official Gazette] [Substituted by A.O.1937, for certain words.], exclude any class of books [or papers] [Inserted by Act 11 of 1915, Section 2 and Sch.I.] from the operation of the whole or any part or parts of this Act:[Provided that no such notification in respect of any class of newspapers shall be issued without consulting the Central Government.] [Inserted by Act 26 of 1960, Section 10 (w.e.f. 1.10.1960).]
