| The Sales Tax Act, 1990 |
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If any difficulty
arises in giving effect to the provisions of this Act, particularly in
relation to the transition from the enactments repealed by this Act to
the provisions of this Act, the Federal Government may, by general or
special order, made during the period of one year from the commencement
of this Act, direct such action to be taken as it considers necessary
or expedient for the purpose of removing the difficulty.
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