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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Kerala - Subsection

Section 130(1) in Kerala Police Act, 2011

(1)If any difficulty arises in giving effect to the provisions of this Act, Government may by order do anything not inconsistent with the provisions of this Act which appears to them necessary for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of two years from the date of commencement of this Act.