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

British India - Subsection

Section 7(1) in The Part B States (Laws) Act, 1951

(1)If any difficulty arises in giving effect in any Part B State to the provisions of any Act or Ordinance now extended to that State, the Central Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it to be necessary for the removal of the difficulty.