Section 94 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
94. Power to remove difficulties.—
(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to be necessary for removing the difficulty:Provided that no order shall be made under this section after the expiry of two years from the date of commencement of this Act.(2)Every order made under sub-section (1) shall be laid before each House of Parliament.
