Section 7 in U.P. State Industrial Development Corporation Limited (Transfer of Assets and Liabilities) Act, 2018
7. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may by a notified Order, make such provision, not in-consistent with the provisions of this Act as appear to be necessary or expedient for removing the difficulty.(2)No Order under sub-section (1) shall be made after the expiration of a period of two years from the appointed date.(3)Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.
