(1D)Notwithstanding anything in sub-section (1-A) or sub-section (1-B) [or sub-section (1-C) ] [ Inserted by Act 31 of 1965, Section 13 (w.e.f. 1.4.1966).]where in the opinion of the Central Government it is necessary so to do to avoid hardship in any case, that Government may on an application made to it in that behalf, extend the periods mentioned in those sub-sections by such further time as it may deem fit [whether such application is made before or after the expiry of the periods aforesaid] [Inserted by Act 37 of 1966, Section 2 (w.e.f. 1.4.1966). ]; and the number of extensions granted hereunder and the period of each such extension shall be shown in the annual report laid before the Houses of Parliament under section 638.]
