(5)For the removal of doubts, it is hereby declared that any notification issued under clause (f) of the first proviso to sub-section (2), including any such notification approved or modified under sub-section (4), may be rescinded by the Central Government at any time by notification in the Official Gazette.] [Substituted by Act 40 of 1991, Section 10 (w.e.f. 20.9.1991). ][Substituted by Act 40 of 1991, Section 10 (w.e.f. 20.9.1991). ]
