Section 14 in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
14. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion arises, by order, do anything, which appears to it to be necessary to remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the appointed day.
