Section 4 in Telangana Non-Trading Companies Act, 1962
4. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of [the Companies Act, 1956] [The Companies Act, 1956 is repealed and the Companies Act, 2013 (Central Act 18 of 2013) is in force.] (Central Act I of 1956), in relation to companies to which this Act applies, the State Government may, as occasion may require, by order in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, make such adaptations or modifications of the said provisions not affecting the substance, or give such directions not inconsistent with the purposes of this Act, or of the said provisions, as appear to them necessary or expedient for removing the difficulty.
