Section 9(1) in U.P. Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion arises, by an order published in the Gazette, make such provision not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purposes of removing the difficulty:Provided that, no such order shall be made after the expiry of the period of two years from the date of commencement of this Act.
