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Union of India - Section

Section 6 in The Taxation Laws (Continuation And Validation Of Recovery Proceedings) Act, 1964

6. Power to remove difficulties.

.- If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order published in the Official Gazette, make such provisions not inconsistent with the purposes of this Act, as appear to it to be necessary or expedient for removing the difficulty.