Section 25 in The Karnataka Private Medical Establishments Act, 2007
25. Removal of difficulties.
If any difficulty arises in giving effect to the provisions of this Act the State Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after expiry of a period of two years from the appointed day.
