Section 94 in The Dadra and Nagar Haveli Excise Regulation, 2012
94. Power to remove difficulties. - (1) If any difficulty arises in giving effect to the provisions of this Regulation, the Administrator may, by order published in Official Gazette, make such provisions, not inconsistent with the provisions of this Regulation, as may appear to be necessary, for removing the difficulty :
Provided that no order shall be made under this section after the expiry of a period of two years from the date of commencement of this Regulation.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.
