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[Cites 0, Cited by 2] [Section 73] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73(4) in Andhra Pradesh Shops and Establishments Act, 1988

(4)The Government may, by notification, exempt either permanently or for any specified period, any establishment or class of establishments, or persons or class of persons, from all or any of the provisions of this Act, subject to such conditions as they may deem fit.