Section 36 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
36. Power to remove difficulties.
- 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 appear to it to be necessary or expedient for removing the difficulty:Provided that no order shall be made under this section after expiry of three years from the commencement of this Act.
