Section 20 in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
20. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order published in the Government Gazette, make such provisions, not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for removing the difficulty :Provided that no such order shall be made under this section after the expiry of a period of two years from the date of commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be, after it is made, before each House of Parliament.
