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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1) in Delhi Finance Commission Act, 1994

(1)If any difficulty arises in giving effect to the provisions of this Act, the government, may, by order, do anything not inconsistent with the provisions there of which appears to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made under this section after the expiry of two years from the commencement of this Act.