Section 26(1) in The Karnataka Information Technology Investment Regions Act, 2010
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, not inconsistent with the provisions of this Act remove the difficulties:Provided that no such order shall be made after the expiry of the period of two years from the date of commencement of the Act.The above translation of the PÀ£ÁðlPÀªÀiÁ»w vÀAvÀçeÁÕ£ÀºÀÆrPÉ ¥ÀçzÉñÀUÀ¼ÀC¢s¤AiÀĪÀÄ,
