(4)Nothing in Section 3 or Section 4 shall apply to the sale or use of petrol without admixture with power alcohol for the requirements of [the Indian] [Substituted by A.L.O.] naval, military or air force [or for such purposes in connection with the affairs of the Union or the State as may be notified by the State Government.] [Substituted by Bihar Act 13 of 1957.]
