(3)Except as otherwise provided in sub-section (4), nothing in sub-section (2) shall apply to-(a)catalogues or price-lists to be displayed on liquor vends in Madhya Pradesh in accordance with the provisions of this Act or the rules made thereunder;(b)any advertisement or other matter contained in any newspaper, book, leaf-let booklet or other publication printed and published outside Madhya Pradesh;(c)any advertisements or other matter contained in any newspaper printed and published in Madhya Pradesh before such date as the State Government may, be 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.
