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State Financial Corporations Act, 1951 49. Power to remove difficulty If any difficulty arises in giving effect to the provisions of this Act, as amended by the Public Financial Institutions Laws (Amendment) Act, 1975, (52 of 1975), the Central Government may, by order, do anything, not inconsistent with such provisions, for the purpose of removing the difficulty: PROVIDED that no such order shall be made after the expiration of three years from the commencement of the said Amendment Act.    |
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