Section 13 in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
13. [ Power to exempt. [Substituted by Notification No. G.S.R. 127 (E), dated 8th March 1996.]
- The Central Government may, if it considers necessary, for avoiding hardship, or for any consideration of public interest, by notification in the Official Gazette, exempt any person or class of persons from all or any of the provisions of this Order, either generally or for any specific purpose subject to such conditions as may be specified in the notification.]
