(2)Every rule and regulation made under this Act shall be laid, as soon nay 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 or the successive sessions aforesaid, the Houses agree in making any modification in the rule or regulation, as the may be, or both Houses agree that the rule or regulation should not be made, the rule or regulation shall thereafter have effect only in such modified 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 thing previously done under that rule or regulation.
