Section 25 in Andhra Pradesh Women's Commission Act, 1998
25. Removal of difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act the Government may, by order, do anything not inconsistent with such provisions to remove such difficulty.(2)No order under sub-section (1), shall be made after the expiration of a period of two years from the commencement of this Act.(3)Every order made under this section shall be laid, as soon as may be after it is made, before the Legislative Assembly.
