Section 31R(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)If any difficulty arises in giving effect to the provisions of this Chapter, the State Government may, by order published in the Official Gazette make such provisions not inconsistent with the provisions of this chapter, as appears to 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 two years from the date of commencement of this Chapter.
