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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011

(2)If any difficulty arises in giving effect to provisions of this Act, the State Government may, by order do anything not inconsistent with the provisions of this Act which appear to be necessary or expedient for the purpose of removing the difficulty.