Section 86 in The Police Enhanced Penalties Ordinance, 2005
86. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of the Act, the Government may, by general or special order published in the Government Gazette, make such provisions not inconsistent with the provisions of the Act as appear to it to be necessary or expedient for the removal of the difficulties:Provided that no such order shall be made after the expiration of two years from the commencement of the Act.
