Section 24 in THE FARMERS (EMPOWERMENTAND PROTECTION) AGREEMENT ON PRICE ASSURANCE AND FARM SERVICES ACT, 2020
24. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as may appear to it to be necessary for removing the difficulty.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.
