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The National Investigation Agency Act, 2008 24. Power of High Courts to make rules - 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 may appear to it to be necessary or expedient for removing the difficulty: Provided that no order shall be made, under this section after the expiration of two years from the commencement of this 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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