Section 32 in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980
32. Power to remove difficulties. - If any difficulty arises in giving effect to the provisions of this Act the Central 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 appointed day.
