73. Laying of rules and certain notifications before the State.
- The State Government shall cause every rules made under section 72 and every notification issued amending any Schedule or making any exemption or reduction in rate under sub-section (2) of section 8 or sub-section (2) or sub-section (3) of section 9 of this Act to be laid, as soon as may be, after it is made or issued before the House of the State Legislature while it is in session for a Legislature total period of thirty days, which may be comprised in one or more session in which it is so laid or the session immediately following and it, the House agrees in making any modification in the rule or notification or agrees that the rule or notification should not be made, the rule or the notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, provided that any such modification or annulments shall be without prejudice to the validity of anything annulments shall be without prejudice to the validity of anything previously done under that rule or notification.
