(2)Save as otherwise provided in sub-section (3), nothing in this section shall apply to-(a)catalogues or price lists which may be generally or specially approved by the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] in this behalf;(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet or other publication printed and published outside the [State] [This word was substituted for the words 'Pre-Reorganisation State of Bombay including the transferred territories', by Bombay 12 of 1959, Section 3.];(c)any advertisement or other matter contained in any newspaper printed, and published in the [State] [This word was substituted for the words 'Pre-Reorganisation State of Bombay including the transferred territories', by Bombay 12 of 1959, Section 3.] before such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette, specify; and(d)any other advertisement or matter which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, generally or specially exempt from the operation of this section.
