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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(1) in Kerala Fish Seed Act, 2014

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by an order published in the Gazette, make such provisions not inconsistent with the provisions .. of this Act, as appear to them to be necessary or expedient for removing the difficulty:Provided that no order shall be made under this section after the expiration of three years from the date of commencement of this Act.