Section 28(1) in West Bengal Unorganised Sector Workers Welfare Act, 2007
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may make such order, not inconsistent with the provisions of this Act, as appears to it to be necessary or expedient for the removal of the difficulty:Provided that no such order shall be made after the expiry of a period of three years from the date of commencement of this Act.
