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Securities and Exchange Board of India Act, 1992 34.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 provision of this Act as many appear to be necessary for removing the difficulties. Provided that no order shall be made under this section after the expire of five 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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