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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in Chandernagore (Merger) Act, 1954

(1)If any difficulty arises in relation to the transition from any corresponding law to any law which by virtue of section 17 shall, as from the appointed day, extend to or come into force in, Chandernagore, the Central Government may by order in the Official Gazette, make such provisions as appear to it to the be necessary or expedient for removing the difficulty.