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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5) in The Food Corporations Act, 1964

(5)[ Every 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 two or more successive sessions and if, before the expiry of the session immediately following the session or the successive session aforesaid, both Houses agree in making any modification in the regulation or both Houses agree that the regulation should not be made, the 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 regulation.] [Added by Act 53 of 1982, s.4][Substituted by Act 36 of 1988, Section 2. 90]
For Food Corporation of India (Contributory Provident Fund) Regulations, 1967, see Gazette of India, 27-5-1967. Pt. III, Section 4, p. 254 and for food corporation of India (Death-cum-Retirement Gratuity) Regulations, 1967, see Gazette of India, 9-9-1967, Pt. III, Section 4 p. 466.