Section 20(2) in British India Corporation Limited (Acquisition of Shares) Act, 1981
(2)Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session, for a total period of thirty days which may be comprised in one or in two or more successive sessions, and if, before the expiry of the session immediately following the session or successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree in making an modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have affect only in such modified form or be no effect, 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 that rule.
