Section 10(1) in Uttarakhand Fiscal Responsibility and Budget Management Act, 2005
(1)If any difficulty arises in giving effect to the provisions of this act, the State Government may, be order published in the Gazette make such provisions not inconsistent with the provisions of this Act as it may deem necessary for removing the difficulty:Provided that no order shall be made under this section after the expiry of two years from the commencement of this Act.
