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State of Haryana - Section

Section 24 in The Haryana State Higher Education Council Act, 2018

24. Power to remove difficulties.

(1)If any difficulties arise in giving effect to the provisions of this Act, the Government may, by order, make such provisions, which are not relevant to the provisions of this Act, which appear necessary or expedient.
(2)Any order made under this section shall be placed before the State Legislature.