Section 25(3) in The Companies (Profits) Surtax Act, 1964
(3)The Central Government shall cause every rule made under this section to 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,] [Substituted by Act Act 41 of 1975, section 124] and if, before the expiry of the session in which it is so laid or the session [immediately following the session or the successive sessions aforeside,] [Substituted by Act Act 41 of 1975, section 124] both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, that 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.
