55A. [ Power to remove difficulties. [Inserted by Act 58 of 1968, Section 20 (w.e.f. 1.2.1969).]
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, as occasion requires, do anything (not inconsistent with the provisions of this Act) which appears to it to be necessary for the purpose of removing the difficulty:Provided that no such power shall be exercised after the expiry of a period of three years from the commencement of section 20 of the Banking Laws (Amendment) Act, 1968 (58 of 1968).][Part V [Inserted by Act 23 of 1965, Section 14 (w.e.f. 1.3.1966). The original Section 56 was repealed by Act 36 of 1957, Section 2 and Sch. I.] Application Of The Act To Co-Operative Banks
