Section 25 in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
25. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.
