Section 28 in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
28. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the appointed day.
