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Juvenile Justice (Care and Protection of Children) Act, 2000 70. Power to remove difficulties.- 1. If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty; Provided that no such order shall be made after the expiry of the period of two years from the commencement of this Act. 1. 2. However, order made under the section shall be laid, as soon as may be after it is made, before each House of Parliament.    |
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