Section 21(4) in Nagaland Habitual Offenders Act, 1967
(4)Every rules made under this section shall be laid, as soon as may be after it is, made before the Nagaland Legislative Assembly while it is in session for a total period of seven days, which may be comprise in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the sessions immediately following, the Nagaland Legislative Assembly agree in making any modification in the rule or the Nagaland Legislative Assembly agree that the rule should not be made, the rule shall thereafter have effect have 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.The Schedule[See Section 2 (e)]IOffences under the Indian Penal Code
