Section 13(1) in The High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981
(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order notified in the Official Gazette, make such provision, not inconsistent with the provisions of this Act, as appears to it to be necessary or expedient for the removal of the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the appointed day.
