Section 8 in The Labour Laws (Simplification of Procedure for Furnishing Returns And Maintaining Registers By Certain Establishments) Act, 1988
8. 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 date on which this Act receives the assent of the President.[The First Schedule] [First & Second Schedule substituted by Act No. 33 of 2014.][See section 2(d)]
