Section 27(3) in The Punjab Labour Welfare Fund Act, 1965
(3)Every rule made under this section shall be laid as soon as may be after it is made before [the Legislative Assembly] [Substituted by Government of India SO 1302 dated 28th March 1969.] while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, [the Legislative Assembly] [Substituted by Government of India SO 1302 dated 28th March 1969.] agrees in making any modification in the rule or [the Legislative Assembly] [Substituted by Government of India SO 1302 dated 28th March 1969.] 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.
