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The Repatriation of Prisoners Act, 2003 16. 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 appear to it to be necessary for removing the difficulty: that no such order shall be made after the expiry of a period 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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