Section 37 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
37. Power to remove difficulties.
- If any difficulty arises in giving effect of the provisions of this Act, the State Government may, within a period of two years from the commencement of this Act by order published in the Gazette, make such provision including adaptation or modification, if any, of the provisions of this Act not affecting the substance thereof, as appears to it to be necessary or expedient for removing the difficulty.
