1 [14. Saving and power to exempt.-- (1) Nothing in this Act, except sections 8,9 and 9A shall apply to the manufacture, possession, use, transport or importation of any explosive-- (a) by any of the 2 [Armed Forces of the Union, and ordnance factories or other establishments of such Forces) in accordance with rules or regulations made by 3 *** the Central Government; (b) by any person employed under 4 [the Central Government or under a State Government] in execution of this Act. (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, 5 [any explosive and any person or class of persons from all or any of the provisions of this Act or the rules made thereunder.]Open in Lexace · Ask the AI about this section
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