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State of Madhya Pradesh - Section

Section 13 in The M.P. Lok Vaniki Adhiniyam, 2001

13. Power to remove difficulty.

- If any difficulty arises in giving effect to the provisions of this Act, the State Government may do anything not inconsistent with such provisions which appears to it to be necessary or expedient for the purposes of removing the difficulty :Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.