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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The State Of Arunachal Pradesh Act, 1986

(1)if any difficult arises in giving effect to the provision of this Act, the President may, by order, do anything not inconsistent for such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiry of three years from the appointed day.