Power to remove difficulties | State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act, 1982 | Bare Acts | Law Library

Follow @SCJudgments

18. Power to remove difficulties.-

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 appointed day.

State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act, 1982

Back

Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement.