Section 76 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
76. Removal of difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion requires, by order do anything which appears to it to be necessary for the purposes or removing the difficulty;Provided that, no order shall be made under this section after the expiry of two years from the date or publication of this Act in the Official Gazette.
