Section 34 in Sikkim Medical Registration Act, 2005
34. Power to Remove Difficulties.
(1)If any difficulty arise in giving effect to the provisions of this Act in consequence of the transition of the said provisions before the commencement of this Act, the State Government may, by notifiCation make such provisions as appear to it to be necessary or expedient for removing the difficulty.(2)Every notification issued under sub-section (1) shall as soon as may be after it is issued, be laid before the State Legislature.
