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Union of India - Section

Section 21 in The Produce Cess Act, 1966

21. Power to remove difficulties.

If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, be order, make such directions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for the removal of the difficulty:Provided that no such directions shall be made after the expiry of a period of three years from the date of commencement of this Act.