Section 3(2) in The Maharashtra Essential Services Maintenance Act, 2011.
(2)Where any notification ceases to operate by or under sub-section (1), the cesser shall be without prejudice to anything done or omitted to be done before such cesser.Explanation— Where the Houses of the State Legislature are summoned to reassemble on different dates, the period of forty days shall be reckoned from the later of those dates.
