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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(l) in The Maharashtra State Commission For, Women Act, 1993

(l)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such, provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty: