Section 16 in The Uttarakhand Witness Protection Act, 2020
16. Power to remove difficulties
If any difficulty arises in giving effect to the provision of this Act, the State Government may, by a notification or order,make, such provision, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient, for removing the difflculty:Provided that no order shall be made after the expiration of a period of two years from the commencement of this Act.
