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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(1) in U.P. State Commission for Backward Classes Act, 1996

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notified order, make provisions, not inconsistent with the provisions of this Act as appear to it to be necessary or expedient, for removing the difficulty.