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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(1) in Usha Martin University, Jharkhand Act, 2012

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notification: per order, make such provisions, not inconsistent with the provisions of this Act or the related Extent Laws as appear to it to be necessary or expedient, for removing the difficulty.