[3A. Power to exempt citizens of Commonwealth Countries and other persons from
application of Act in certain cases.—
(1) The Central Government may, by order, declare that all or
any of the provisions of this Act or of any order made thereunder shall not apply, or shall apply
only in such circumstances or with such exceptions or modifications or subject to such conditions as
1. Subs. by Act 38 of 1947, s. 2, for “British India”.
2. Ins. by s. 4, ibid.
3. Ins. by Act 42 of 1962, s. 3. The former brackets, letters and words “
(g) shall be arrested and detained or
confined;” were omitted by Act 11 of 1957, s. 3 (w.e.f. 19-1-1957).
4. Ins. by Act 38 of 1947, s. 4.
5. Subs. by Act 11 of 1957, s. 3, for “clause
(f) or clause
(g)” (w.e.f. 19-1-1957).
6. Ins. by s. 4, ibid. (w.e.f. 19-1-1957).
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may be specified in the order, to or in relation to —
(a) the citizens of any such Commonwealth Country as may be so specified; or
(b) any other individual foreigner or class or description of foreigner.
(2) A copy of every order made under this section shall be placed on the table of both
Houses of Parliament as soon as may be after it is made.]
