Section 25 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
25. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, published in the Official Gazette, make such provisions which are not inconsistent with the provisions of this Act, as may be necessary for removing the difficulty :Provided that no such order shall be made after the expiry of a period of five years from the commencement of this Act.
