The Industrial Finance Corporation Act, 1948
40B. Removal of difficulties.
- 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
purposes of this Act as appear to it necessary or expedient for removing the
difficulty.
- An order under sub-section (1) may be made so as to have retrospective
effect FROM a date not earlier than the date appointed under sub-section (1) of
section 4A.]
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