Section 126(1) in Rajasthan Co-operative Societies Act, 2001
(1)If any difficulty arises in giving effect to the provisions of this Act or of any existing law, the Government may as occasion may require, by order, do anything, which appears to it to be necessary for the purpose of removing the difficulty:Provide that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.
