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Citedby 13 docs - [View All]
S. Altaf Hussain vs State Of Andhra Pradesh And Anr. on 11 November, 2003
J.Venkateswarlu vs Union Of India Represented By Its ... on 10 April, 2002
Arun Moreshwar Patankar vs The State Of Maharashtra And Ors. on 3 April, 1997
B.D.S. Kharab S/O Shiv Dhan Singh vs Union Of India Through on 30 April, 2010
Jitender Singh Aulakh, Pps And ... vs Arun Kumar Mittal And Others on 16 February, 2009

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[Complete Act]
Central Government Act
Section 34 in The Administrative Tribunals Act, 1985
34. Power to remove difficulties.
(1) 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.
(2) Every order made under this section shall, as soon as may be after it is made, be laid before each House of Parliament.