Section 18(9) in The Sick Industrial Companies (Special Provisions) Act, 1985
(9)If any difficulty arises in giving effect to the provisions of the sanctioned scheme, the Board may, on the recommendation of the operating agency [or otherwise] [Inserted by Act 12 of 1994, Section 7 (w.e.f. 1.2.1994). ], by order do anything, not inconsistent with such provisions, which appears to it to be necessary or expedient for the purpose of removing the difficulty.
