Section 15 in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
15. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provision of this Act, as may be necessary for removing the difficulty :Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.
