56. Power of State Government to exempt intoxicants from the provision of the Act.
- The [State] [Substituted for the words 'a magistrate' by the Punjab Separation of Judicial and Executive Functions, Act, 1964 (Punjab Act No. 25 of 1964).] Government may by notification, either wholly of partially and subject to such conditions as it may think fit to prescribe, exempt any intoxicant from all or any of the provisions of this Act.
