Section 6 in Rajasthan Gift Goods (Trade & Unlawful Possession) Act, 1964
6. Notification to be placed before the Legislative Assembly
- Every notification issued under the Act shall be laid, as soon as may be after it is issued, before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the ex-pity of the session in which it is so laid, or the session immediately following, the Legislative Assembly) makes any modification in the notification or decides that the notification should not be issued. the notification 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 notification.
