Section 36 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
36. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, within a period of two years from the commencement of this Act, by order published in the Gazette, make such provisions including adaptations or modification, if any, of the provisions of this Act, not affecting the substance thereof as appears to it to be necessary or expedient for removing the difficulty.
