Section 8(1) in The Goa (Prohibition of Further Payments and Recovery of Rebate Benefits) Act, 2002
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government, may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of 2 years from the date of commencement of this Act.
