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State of Assam - Section

Section 26 in Assam Ease of Doing Business Act, 2016

26. Power to remove difficulty.

- If any difficulty arises in giving effect to any of the provisions of this Act, the Chief Executive Officer shall make a reference to the Executive Committee with its suggestions/proposals to remove such difficulty and the decision of the Executive Committee in this regard shall be final and binding, subject to ratification by the Board of Governors.