Section 33 in Bengal Chemical And Pharmaceutical Works Limited (Acquisition And Transfer of Undertakings) Act, 1980
33. Power to remove difficulties.-
If any difficulty arises in giving effect to the provisions of this Act the Central Government may by order, not inconsistent with the provisions of this Act, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the appointed day.THE SCHEDULE[See sections 20, 21, 22 and 24]ORDER OF PRIORITIES FOR THE DISCHARGE OF LIABILITIES OF THE COMPANY
