Section 41 in The Jammu and Kashmir Energy Conversation Act, 2011
41. Power to remove difficulty.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, published in the Government Gazette, make such provisions not inconsistent with the provisions of the Act as may appear to be necessary for removing the difficult :Provided that no such order shall be made after the expiry of two years from the commencement of the Act.The Schedule[See section 2(u)]List of Energy Intensive Industries and other establishments :
