(3)A Proclamation issued under this section-(a)shall be communicated forthwith to the Secretary of State and shall be laid by him before each House of Parliament;(b)unless it is a Proclamation revoking a previous Proclamation, shall cease to operate at the expiration of six months :Provided that, if and so often as a resolution approving the continuance in force of such a Proclamations passed by both Houses of Parliament, the Proclamation shall, unless revoked, continue in force for a further period of twelve months from the date on which under this subsection it would otherwise have ceased to operate.
