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State of Jammu-Kashmir - Section

Section 48 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

48. 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 difficulty :Provided that no such order shall be made after the expiry of a period of two years from the commencement of the Act.