Section 41 — Power to remove difficulty.

The Export-Import Bank of India Act, 1981
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, do anything, not inconsistent with such provisions, for the purpose of removing the difficulty: Provided that no such order shall be made after the expiration of three years from the date on which this Act receives the assent of the President.

Official Hindi (PDF) ↗

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