Section 2 in The Orissa Animal Contagious Diseases Act, 1949
2. Power to exempt areas form the provisions of this Act.
- Notwithstanding anything contained in Section 1, the State Government may, by notification, exempt any area from any or all of the provisions of this Act, or may, by like notification, direct that any provision of this Act, shall apply to any area with such modifications as may be specified.
