Section 95A in The Chhattisgarh Co-Operative Societies Act, 1960
95A. [ Removal of difficulties. [Inserted by C.G. Act No. 6 of 2013, dated 13.2.2013.]
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may pass such order not inconsistent with the provisions of this Act, as it may deem necessary to remove such difficulty:Provided that no such order shall be passed after the expiry of the period of two years from the date of coming into force of this Act.(2)The order passed under sub-section (1) shall be laid on the table of the legislative assembly, as soon as may be, and in any case, not later than the last day of session next following the date of the order.]
