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The Carriage by Road Act, 2007 21. Power to remove difficulties. - 1. If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by general or special order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for removing the difficulty: Provided that no such order shall be made under this section after the expiry of two years from the date of commencement of this Act. 2. Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of Parliament.    |
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