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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1) in The Bihar State Commission for Backward Classes Act, 1993

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government, may, by order published in the Official Gazette, make provisions not inconsistent with the provisions of this Act as appear to it to be necessary or expedient, for removing the difficulty.