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State of Haryana - Section

Section 8 in The Haryana Rural Development Fund Act, 1983

8. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the State Government may by order do anything not inconsistent with such provisions which appears to it to be necessary or expedient for the purpose of removing the difficulty.[Substituted by Haryana Act No. 17 of 1984.]