Section 22 in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004
22. Power to remove difficulties.
- If any difficulty arises in giving affect to the provisions of this Act, the Government may, as occasion arise, by order, do anything, not inconsistent with the provisions of this Act, which appears to it to be necessary to remove the difficulty.The above translation PÀ£ÀßqÀ¨sÁμÁ PÀ°PÉ C¢ü¤AiÀĪÀÄ
