Section 84 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
84. Power to remove difficulty.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to be necessary for removing such difficulty:Provided that no such order shall be made under this section after the expiry of two years from the date of the commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be after it is made, before the Legislative Assembly of Goa.
