(2)Notwithstanding anything hereinbefore contained, the [State Government] [Substituted by A.O.1950, for "Provincial Government".] may [- - -] [The words "in its discretion" omitted by A.O.1937.] by general or special order declare that all or any of the provisions of this Act [except section 3] [Inserted by A.O. 1937.] shall be deemed not to apply to any article or class of articles of commerce specified in such order, or to any poison or class of poisons used for any purpose so specified.
