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State of Uttar Pradesh - Section

Section 13 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

13. Power to remove difficulties.

- The State Government may, by general or special order, published in the Gazette, make supplementary provisions in respect of matters for which no provision exists or insufficient provisions exist in this Order, as it thinks fit for the purposes of removing any difficulty.