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State of Uttarakhand - Section

Section 21 in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

21. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion arise, by order, do anything, not inconsistent with the provisions of this act, which appears to it to be necessary to remove the difficulty.