LexSection 55 — Removal of difficulties.
The Chemical Weapons Convention Act, 2000
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty: Provided that no such order shall be made after the expiry of a period of three years from the date on which this Act receives the assent of the President.Open in Lexace · Ask the AI about this section