Section 38 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019
38. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as may appear it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made under this section after the expiry of a period of two years from the commencement of this Act.
