Section 14 in The East Punjab Removal of Religious and Social Disabilities Act, 1948
14. Power to remove difficulty.
- If any difficulty arises in giving effect to the provisions of this Act the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, as occasion requires, may, by order, do anything which appears to them necessary for the purpose of removing the difficulty.
