Section 26 in The Consumer Protection (Amendment) Act, 2002
26. Amendment of section 29.-
In section 29 of the principal Act, after sub- section (2), the following sub- sections shall be inserted, namely:-(3)If any difficulty arises in giving effect to the provisions of the Consumer Protection (Amendment) Act, 2002 , 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 a period of two years from the commencement of the Consumer Protection (Amendment) Act, 2002 .(4)Every order made under sub- section (3) shall be laid before each House of Parliament.".
