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State of Himachal Pradesh - Section

Section 8 in Himachal Pradesh (Extension of Laws) Act, 1969

8. Power to remove difficulties.

- If any difficulty arises in giving effect, in the transferred territories, to the provisions of any enactment specified in Schedule-I, the State Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it to be necessary or expedient for the removal of the difficulty.