Section 42(2) in Manipur University of Culture Act, 2015
(2)Every Statute, Ordinance or Regulation made under this Act shall be laid or soon or may be after it is made, before the House of Manipur Legislative Assembly, which it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive session aforesaid, the House agrees in making any modification, in the Statute, Ordinance or Regulations should not be made, the Statute, Ordinance or Regulation shall thereafter have effect only in such modified from or be of no effect, or the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything primarily done under the Statutes, Ordinance or Regulations.
