Section 32 — Power to remove difficulties.

The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984
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.

Official Hindi (PDF) ↗

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