Section 8(5) in The Rajasthan Value Added Tax Act, 2003
(5)Every notification issued [under this section] [Substituted 'under sub-section (4)' by Rajasthan Act No. 3 of 2007, dated 10.4.2007.] shall be laid, as soon as may be alter it is so issued, before the House of the State Legislature, while it is in session for a period of not less than thirty days, which may comprised in one session or in two successive sessions [and if before the expiry of the sessions] [Substituted 'and is before the expiry of the sessions' by Rajasthan Act No. 4 of 2007, dated 10.4.2007.] in which it is so laid or of the session immediately following the House of the State Legislature makes any modification in such notification or resolves that any such notification should not be issued, such notification 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 thereunder.]
