Section 20 in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
20. Power to remove difficulty.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Official Gazette, make provisions, not inconsistent with the provisions of this Act, as appears to it to be necessary or expedient for removing the difficulty:Provided that no order under this section shall be made after the expiry of a period of two years from the commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be, after it is made, before the House of the State Legislature.
