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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Interest-Tax Act, 1974

(2)[ If any difficulty arises in giving effect to the provisions of this Act, as amended by the Finance (No.2) Act, 1991, the Central Government may, by order, do anything not inconsistent with such provisions for the purpose of removing the difficulty:Provided that no such order shall be made after the expiry Of two years from the 1st day of October, 1991.