Section 36 in The Bombay Prevention Of Begging Act, 1959
36. Removal of difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may by order to be published in the [Delhi Gazette] [Substituted by G.S.R. 638, dated 2nd June, 1960] make such provisions or give such directions as appears to [him] to be necessary for removing the difficulty.[***] [The Schedule omitted by GSR 638, dated 2nd june, 1960]
