Section 133(3) in Arunachal Pradesh Co-operative Societies Act, 1978
(3)All rules made under this Act shall be subject to the condition of previous publication and every rules made by the Government of Arunachal Pradesh under this Act shall be laid, as soon as may be after it is made, before the Legislature of Arunachal Pradesh while it is in session for a total period of fourteen days which may be comprised in one session or in the successive sessions, and if before the expiry of the session in which it is so laid or the session, immediately following, the Legislature agrees in making any modification in the rule or the Legislature agrees that the rules should not be made, the rule 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.
