Section 3(2) in The Maharashtra Essential Services Maintenance Act, 2005
(2)Where any notification ceases to operate by or under sub-section (1), the cesser shall be without prejudice to anything done or omitted to be done before such cesser.Explanation. - Where the Houses of the State Legislature are summoned to re-assemble on different dates, the period of forty days shall be reckoned from the later of those dates.
