Section 84(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(1)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 to be necessary for removing such difficulty:Provided that no such order shall be made under this section after the expiry of two years from the date of the commencement of this Act.
