Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Immigration (Carriers' Liability) Act, 2000 Act

(1)If any difficulty arises in giving effect to the provisions of this Act, 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 expiry of two years from the commencement of this Act.