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The Bharatiya Vayuyan Adhiniyam, 2024 42. Power to remove difficulty.- (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 or expedient for removing the difficulty: Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of the Act. (2) Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.    |
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