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State of Uttarakhand - Section

Section 88 in The Uttarakhand Police Act, 2007

88. Power to remove difficulties.—

(1)If any difficulty arises in giving effect to the provisions of this Act , the State Government may, by order, in the Official Gazette, make such provisions, within three years from the commencement of this Act, which are not inconsistent with this Act , as it deems necessary or expedient for removing the difficulty.
(2)Every order, issued under the section, shall, as soon as may be, be laid before the State Legislature.