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Union of India - Section

Section 21 in The Coking Coal Mines (Emergency Provisions) Act, 1971

21. Power to remove difficulties.

If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order not inconsistent with the provisions of this Act, remove 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.