Section 21 in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003
21. Power to remove difficulty.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, do anything, not inconsistent with the provisions of this Act, as appears it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made under this section after the expiry of three years from the commencement of this Act.
