Section 29 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
29. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of the Act, the Government may, by order published in the Government Gazette, make such provisions not inconsistent with the provisions of the 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 two years from the date of the commencement of this Act.
