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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Export (Quality Control And Inspection) Act, 1963

(3)Every rule made by the Central Government under this section 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] [Inserted and substituted by Act 40 of 1984, Section 9 (w.e.f. 2.7.1984)] or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule 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.
For Export (Quality Control and Inspection) Rules, 1964, see S.O. 3317, Gazettee of India, 14-9-1964, Pt. II, Section 3(ii), Extra, p. 907 (1-10-1964).Export Inspection Council Contributory Provident Fund Rules, 1986 see S.O. 3329 of 1986, Gazette of India, 27-9-1986, Pt. II, Section 3(ii), p. 3896, 1969 Rules andExport Inspection Agency Contributory Provident Funds Rules, 1964, repealed by 1986 Rules.For Export Inspection Council, Pension and General Provident Fund Rules, 1981, see S.O. 2922, Gazette of India, Pt. II, Section 3(ii), p. 3503.