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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(1) in Tamil Nadu Lokayukta Act, 2018

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by an order published in the Tamil Nadu Government Gazette, make such provisions not inconsistent with the provisions of this Act as appear to them to be necessary or expedient for removing such difficulty:Provided that no such order shall be made after the expiry of three years from the date of commencement of this Act.