Section 21 in Tamil Nadu Transparency in Tenders Act, 1998
21. Power to remove difficulties.
If any difficulty arises in giving effect to the provisions of this Act, the Government may, by an order published in the Tamil Nadu Government Gazette, make such provisions, not inconsistent with the provisions of this Act as appear to them to be necessary or expedient for removing the difficulty:[* * *] [Proviso omitted by the Tamil Nadu Transparency in Tenders (Amendment) Act, 2002 (Tamil Nadu Act 43 of 2002) s. 3 (w.e.f. 30-9-2002).]
