10. General power for Government to vary terms of purchase .-Notwithstanding anything in [sections 5, 6 and 8], the State Government may, [* * *] [ The words " with the previous sanction of the Governor-General in Council" omitted by Act 38 of 1920, Section 2 and Sch. I.] in any license to be granted under this Act,-
(a)vary the terms and conditions upon which, and the periods on the expiration of which, the licensee shall be bound to sell his undertaking, or(b)direct that, subject to such conditions and restrictions (if any) as it may think fit to impose, the provisions of the said sections or any of them shall not apply.
