(2)Save as otherwise provided in sub-section (3), nothing in this section shall apply to—(a)catalogue or price lists which may be generally or specially approved by the Commissioner in this behalf;(b)any advertisement or other matter contained in any newspaper, newssheet, book, leaflet, booklet or other publication printed and published outside the State ;(C)any advertisement or other matter contained in any newspaper printed, and published in the State before such date as the State Government may by notification in the Official Gazette, specify; and(d)any other advertisement or matter which the State Government may, by notification in the Official Gazette, generally or specially exempt from the operation of this section.
