Factoring Regulation Act, 2011
30. Power to exempt.-
1.
The
Central Government may, by notification in the public interest, direct that any
of the provisions of this Act,
a. shall not apply to
such class or classes of banks or a company or a factor; or
b. shall apply to the
such class or classes of banks or a company or a factor with such exceptions,
modifications and adaptations as may be specified in the notification.
2.
A
copy of every notification issued under sub-section (1), shall be laid before
each House of Parliament, while it is in session, for a total period of thirty
days which may be comprised in one session or in two or more successive
sessions, and if, before the expiry of the session immediately following the
session or the successive sessions aforesaid, both Houses agree in making any
modification in the notification or both the Houses agree that the notification
shall not be issued or, the notification shall have effect only in such
modified form or be of no effect, as the case may be; so, however, that any
such modification or annulment shall be without prejudice to the validity of
anything previously done under the notification.