Section 6 — Power to remove difficulties.

1 [6. Power to remove difficulties. -- (1) If any difficulty arises in giving effect to the provisions of this this Act as amended by the Vice-President's Pension (Amendment) Act, 2008 (29 of 2008), 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 two years from the date on which this Act comes into force. (2) Every order made under sub-section (1) shall be laid before each House of Parliament.]

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