(2)The Central Government may by notification in the Official Gazette exempt, absolutely or subject to any such conditions as it may think fit to impose, [any explosive and any person or class ofpersons from all or any of the provisions of this Act or the rules madethereunder] [[Substituted by Act 32 of 1978, Section 16, forcertain words (w.e.f. 2.3.1983).]].]
