Section 131 in Uttarakhand Co-Operative Societies Act, 2003
131. Power to remove difficulties.
(1)The State Government may from time to time, by notification make such incidental and consequential order as may appear to it to be necessary or desirable for the removal of any difficulty in any matter under the provisions of this Act or rules made thereunder.(2)An order made under sub-section (1) shall be laid, as soon as may be, before the House of the State Assembly.
