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9B. POWER OF GOVERNMENT
TO EXEMPT. - Where the appropriate Government is of opinion that the application
of the provisions of section 9A to any class of industrial establishments or to
any class of workmen employed in any industrial establishment affect the employers
in relation thereto so prejudicially that such application may cause serious repercussion
on the industry concerned and that public interest so requires, the appropriate
Government may, by notification in the Official Gazette, direct that the provisions
of the said section shall not apply, or shall apply, subject to such conditions
as may be specified in the notification, to that class of industrial establishments
or to that class of workmen employed in any industrial establishment.
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