Section 3(6) in Abkari Workers' Welfare Fund Act, 1989
(6)The scheme shall be laid as soon as may be, after it is framed, before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the scheme, the scheme shall thereafter have effect only in such modified form ; so however that any such modification shall be without prejudice to the validity of anything previously done under the scheme.
