Section 30 — Power to remove difficulty.

The Richardson and Cruddas Limited (Acquisition and Transfer of Undertaking) Act, 1972
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 commencement of this Act

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