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State of Uttar Pradesh - Section

Section 34 in The U.P. Debt Relief Act, 1977

34. Power to remove difficulty.

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by notified order make such provision or give such direction not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for the removal of the difficulty.
(2)No order under sub-section (1) shall be issued after two years from the date of commencement of this Act.