Section 105(2) in Arunachal Pradesh Goods Tax Act, 2005
(2)Every order made under sub-section (1) shall be laid, as soon as may be after it is made, before Legislative Assembly of Arunachal Pradesh, while it is in session, for a total period of one month which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification in the order or the House agrees that the order should not be made, the order shall there after have effect only in such modified form or be of 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 order.
