LexSection 23 — Power to remove difficulties.
The Seamens Provident Fund Act, 1966
If any difficulty arises in giving effect to the provisions of this Act, the Government may make such order or give such direction, not inconsistent with the provisions of this Act, as appears to it to be necessary or expedient for the removal of the difficulty, and any such order shall be final.Open in Lexace · Ask the AI about this section