36. 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Provided that no such order shall be made after the expiry of period of two years from the commencement of this Act.(Repealed)Repealed by Act 19 of 1988, Section 2 of Sch. I.
