Section 6(1) in Central Labour Laws (Extension to Jammu and Kashmir) Act, 1970
(1)If any difficulty arises in giving effect to the provisions of any Act now extended to the State of Jammu and Kashmir, the Central Government may, as occasion may require, by order notified in the Official Gazette, make such provisions or give such directions, not inconsistent with the provisions of such Act, as appear to it necessary for the removal of the difficulty:Provided that no such order shall be made under this section after the expiration of two years from the date on which this Act comes into force.
