AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

25. Power to remove difficulties.-

If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as appears to it to be necessary, for the removal of the difficulty:

Provided that no such order shall be made after the expiry of a period of three years from the appointed day.



Bolani Ores Ltd. (Acquisition of Shares) and Miscellaneous Provisions Act, 1978 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys