Section 6 in The Vice-President's Pension Act, 1997
6. [ Power to remove difficulties. [Inserted by Act 29 of 2008, section 4 (w.e.f. 30.12.2008).]
(1) If any difficulty arises in giving effect to the provisions of this Act as amended by the Vice-President's Pension (Amendment) Act, 2008 (29 of 2008), the Central Government may, by order, do anything not inconsistent with such provisions for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of two years from the date on which this Act comes into force.(2)Every order made under sub-section (1) shall be laid before each House of Parliament.]
