Section 115 in The Maharashtra Maritime Board Act, 1996
115. Power to remove difficulties.
If any doubt or difficulty arises in giving effect to the provisions of this Act, the State Government may, by general or special order do anything not inconsistent with such provisions which appears to it to be necessary or expedient for the purpose of removing the difficulty:Provided that, no such order shall be made after the expiry of a period of two years from the date commencement of this Act.
