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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttarakhand - Subsection

Section 42(1) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

(1)If any difficulty arises in giving effect to the provisions of this Act the State Government, may by order, not inconsistent with the provisions of this Act, remove the difficulty.Provided that no such orders shall be made after the expiry of a period of two years from the commencement of this Act.