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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(1) in Roorkee University Act 1947

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, within a period of two years from the commencement of the Uttar Pradesh Roorkee University (Amendment) Act, 1997 by notified order, make such provisions not inconsistent with the provisions of this Act as amended by the said Act of 1997, as appear to it to be necessary or expedient for removing the difficulty.