Section 14 in Karnataka Special Tax on Entry of Certain Goods Act, 2004
14. Power to remove difficulties.
- If any difficulty arises, in giving effect to the provisions of this Act, the Government may by order make such provisions, not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of the period of two years from the date of commencement of this Act.
