LexSection 38 — Power to remove difficulties.
The Sick Textile Undertakings (Nationalisation) Act, 1974
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 this Act receives the assent of the President.Open in Lexace · Ask the AI about this section