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The Andhra Pradesh reorganization Act, 2014 108. Power to remove difficulties. 1. If any difficulty arises in giving effect to the provisions of this Act, the President may, by order do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty: Provided that no such order shall be made after the expiry of a period of three years from the appointed day. 2. Every order made under this section shall be laid before each House of Parliament    |
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