Section 28(2) in The Securities Contracts (Regulation) Act, 1956
(2)Without prejudice to the provisions contained in sub-section (1), if the Central Governmentis satisfied that in the interests of trade and commerce or the economic development of the country it is necessary or expedient so to do, it may, by notification in the Official Gazette, specify any class of contracts as contracts to which this Act or any provision contained therein shall not apply, and also the conditions, limitations or restrictions, if any, subject to which it shall not so apply.
