Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(7) in The Personal Injuries (Emergency Provisions) Act, 1962

(7)Every scheme and every regulation made under a scheme, 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 in which it is so laid or the successive sessions aforesaid, both Houses, agree in making any modification in the scheme or the regulation or both Houses agree that the scheme or the regulation should not be made, the scheme or the regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any suck modification or annulment shall be without prejudice to the validity of anything previously done under that scheme or the regulation.
Additional Information6
[Substituted by Act 74 of 1971, s.2 (w.e.f. 25-12-1971) ]
President has, by notification under this provision, entrusted to the State Governments the functions of the Central Government under it - See S.O. 2401 published in Gazette of India, 31-7-1965, Pt. II, Section 3(ii), p.2626. For similar notification respecting Union Territories, see S.O. 2402, amended by 74 of 1971, p. 2626.For (1) Injuries (Emergency Provisions)Scheme, 1962, see S.O. 40, published in Gazettee of India, 1963, Pt. II, Section 3(ii), p. 31.For (2) Injuries (Emergency Provisions) Scheme, 1971 - Gazette of India, 30-12-1971, Pt. II, Section 3(ii), Ext., p. 3525.For (1) Personal Injuries (Emergency Provisions) Regulations, 1962, see S.O. 41, Gazette of India, 1963, Pt. II, Section 3(ii), p. 43.(2) Personal Injuries (Emergency) Regulations, 1971 - see Gazette of India, 30-12-1971, Pt. II, Section 3(ii), Ext., p. 3538.