Section 68 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
68. Removal of difficulty.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may pass such order not inconsistent with the provisions of this Act as it may deem necessary to remove such difficulty :Provided that no such order shall be passed after the expiry of the period of two years from the date of coming into force of this Act.(2)The order passed under sub-section (1) shall be laid on the table of the legislative assembly.
