Section 51 — Power to remove difficulties.

1 [ 51. Power to remove difficulties .--(1) If any difficulty arises in giving effect to the provisions of this Act as amended by Part III of Chapter VI of the Finance Act, 2021, the Central Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty: Provided that no such order shall be made after the expiry of a period of three years from the date of commencement of Part III of Chapter VI of the Finance Act, 2021. (2) Every order made under this section shall, as soon as may be after it is made, be laid on the table of each House of Parliament.]

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