Section 49(6) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(6)Every statute made under sub-section (1) shall immediately after it is made, be laid before the State Legislature, if it is in session and if it is not in session, in the session immediately following, for a total period of fourteen (14) days which may be comprised in one session or in two successive sessions,and if,before the expiration of the session in which it issolaidorth esession immediately following,the State Legislature agrees in making any modification in the statuteor in the annulment of the statute, the statute shall thereafter have effect only in such modified form or shall stand annulled, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under the statute.
