Section 95A(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may pass such order not inconsistent with the provisions of this Act, as it may deem necessary to remove such difficulty:Provided that no such order shall be passed after the expiry of the period of two years from the date of coming into force of this Act.
