LexSection 11 — Power to remove difficulties
The Direct Tax Vivad se Vishwas Act, 2020
(1) 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 date on which the provisions of this Act come into force. (2) Every order made under sub-section (1) shall, as soon as may be after it is made, be laid before each House of Parliament.Open in Lexace · Ask the AI about this section