Section 15(1) in The Rajasthan Special Economic Zones Development Act, 2003
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as the occasion may require, by order published in the official Gazette, make such provisions not inconsistent with any provisions of this Act as appears to it to be necessary for removing such difficulty:Provided that no such order shall be made after the expiry of three years from the date of commencement of this Act.
