Section 54(3) in Assam Industrial Infrastructure Development Corporation Act, 1990
(3)All rules made by the State Government under an Assam Act shall, as soon as may be after they are made, be laid before the State Legislature while it is in session, for a total period of not less than fourteen days which may be comprised in on session or two or more successive sessions, and shall unless some later date is appointed, take effect from the date of their publication in the official Gazette Subject to such modification or annulments shall be without prejudice to the validity or anything previously done thereunder.
