Section 32 in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.
32. 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 period of two years from the appointed day.THE SCHEDULE(See sections 19, 20, 21 and 23)ORDER OF PRIORITIES FOR THE DISCHARGE OF THE LIABILITIES OF THE COMPANY.
