Section 12 in Karnataka Prohibition of Admission of Students To The Un-Recognised and Un-Affiliated Educational Institutions Act, 1992
12. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may by order not inconsistent with the provisions of this Act remove the difficulties:Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.
