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Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 61.Power to remove difficulties.- (1) 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 or expedient for removing the difficulty; Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act. (2) Every order made under this section shall, as soon as may be after it is made, bee laid before each House of Parliament.    |
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