Section 33(1) in THE NATIONAL ANTI-DOPING ACT, 2022
(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 such order shall be made under this section after the expiry of five years from the commencement of this Act.
