Section 31(3) in Manipur Societies Registration Act, 1989
(3)All rules made under this Act shall as soon as may be, after they are made be laid before the legislature, while it is in session, for a total period of not' less than fourteen days extending in its one session or more than one successive sessions and shall unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the Legislature may agree to make so, however, that any such notification or annulment shall be without prejudice to the,validity of anything previously done thereunder.
