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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Extension of Laws Act, 1958

(1)If in consequence of anything contained in this Act, any difficulty arises in giving effect to the provisions of any Act specified in the Schedule, the State Government may, by order notified in the Official Gazette, make such provision or give such directions as appear to be necessary for the removal of the difficulty.