Section 13 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013
13. Power to remove difficulties :
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, do anything not inconsistent with such provisions and which appear to them to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.
