Section 18 — Power to remove difficulties.
The State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act, 1982
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 appointed day.Open in Lexace · Ask the AI about this section