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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Uttarakhand - Subsection

Section 88(1) in The Uttarakhand Police Act, 2007

(1)If any difficulty arises in giving effect to the provisions of this Act , the State Government may, by order, in the Official Gazette, make such provisions, within three years from the commencement of this Act, which are not inconsistent with this Act , as it deems necessary or expedient for removing the difficulty.