Section 20 in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
20. Power of Exempt.
- The State Government may, if it considers it necessary for avoiding any hardship or for any other just and sufficient reason, by notification, in the Official Gazette, exempt any producer, dealer or commission agent from the operation of all or any of the provision of this Order, either generally or for any specified period, subject to such conditions as may be specified in the notification.
