Section 19(4) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955
(4)[ Every rule made under this section 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 ] [ Substituted by Act 19 of 1961, Section 2, for sub-Section (4) (w.e.f. 1.6.1961).] [in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] [ Substituted by Act 20 of 1983, Section 2 and Schedule, for " in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following" (w.e.f. 15.3.1984).][both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the 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.] [ Substituted by Act 19 of 1961, Section 2, for sub-Section (4) (w.e.f. 1.6.1961).]
