Section 25 in The Delhi Sales Tax on Right to Use Goods Act, 2002
25. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order in the official Gazette, make such provisions not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.(2)Every order made under this section shall, as soon as may be after it is made, be laid before the Legislative Assembly of Delhi.
