Section 15 in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
15. Powerto remove difficulties:
If any difficulty arises in giving effect to the provisions ofthis Act, the Central Government may, by order, not inconsistent with theprovisions of this Act, remove the difficulty:Provided that no such ordershall be made after the expiry of a period of two years from the appointed day.
