Section 35 in The Sick Industrial Companies (Special Provisions) Act, 1985
35. Power to remove difficulties .-If any difficulty arises in giving effect to the provisions of this Act or the rules, schemes or orders made thereunder, the Central Government may, by notification, remove the difficulty:
Provided that no such notification shall be made by the Central Government after the expiry of a period of three years from the date on which this Act receives the assent of the President.
