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5[6. Power to remove difficulties.- (1) If any difficulty arises in giving effect to the provisions of this this Act as amended by the Vice-President's Pension (Amendment) Act, 2008 (29 of 2008), 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 two years from the date on which this Act comes into force. (2) Every order made under sub-section (1) shall be laid before each House of Parliament.] 1. Subs. by Act 45 of 1999, s. 2, for clause (f) (w.e.f. 30-12-1999). 2. Ins. by s. 2, ibid. (w.e.f. 30-12-1999). 3. Ins. by Act 23 of 2002, s. 3 (w.e.f.5-7-2002). 4. Subs. by Act 29 of 2008, s. 3, for "unfurnished residence" (w.e.f. 30-12-2008). 5. Ins. by s. 4, ibid.(w.e.f. 30-12-2008).    |
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