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State of Uttarakhand - Section

Section 54 in Himalayiya University Act, 2019

54. Power to remove difficulties. -

(1)If any difficulty arises in giving effect to the provision of this Act, the State Government may, by a notification or order, make such provision, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient, for removing the difficulty:Provided that no notification or order under sub-section (1) shall be made after the expiration of a period of three years from the commencement of this Act.
(2)Every order made under sub-section (1) shall, as soon as may be after it is made, be laid before the State legislative Assembly.