(3)The Central Government may, by notification in the Official Gazette, exempt any class of companies from compliance with any of the requirements in Schedule VI if, in its opinion, it is necessary to grant the exemption in the [public interest] [ Substituted by Act 65 of 1960, Section 62, for " national interest" (w.e.f. 28.12.1960).].Any such exemption may be granted either unconditionally or subject to such conditions as may be specified in the notification.
