(3)[ Every rule or regulation made 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 or in ] [Substituted by Act 21 of 1966, Section 37, for sub-Section (3) (w.e.f. 28.5.1966).][two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] [ Substituted by Act 69 of 1976, Section 26, for certain words (w.e.f. 1.12.1976).][, both Houses agree in making any modification in the rule or the regulations, or both Houses agree that that rule or regulation should not be made, the rule or regulation shall, thereafter, 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 rule or regulation.] [Substituted by Act 21 of 1966, Section 37, for sub-Section (3) (w.e.f. 28.5.1966).]
