LexSection 31 — Removal of difficulties.
The Regional Rural Banks Act, 1976
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may make such order, not inconsistent with the provisions of this Act, as may appear to it to be necessary for the purpose of removing the difficulty: Provided that no such order shall be made after the expiry of a period of five years from the commencement of this Act.Open in Lexace · Ask the AI about this section