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30. Power to remove difficulty.-

If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:

Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.



Richardson and Cruddas Ltd. (Acquisition and Transfer of Undertaking) Act, 1972 Back




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