4. Provision for removal of difficulties.-
If any difficulty arises in relation to the transition from the laws mentioned in sub-section (2) of section 3 to the laws mentioned in sub-section (1) thereof, the Central Government may, by order notified in the Official Gazette, make such provision as it considers necessary for the removal of such difficulty.
1. 1st July, 1949, see Gazette of India, 1949, Extraordinary.
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