Section 103(4) in Arunachal Pradesh Goods Tax Act, 2005
(4)Every, rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly of the Arunachal Pradesh, while it is session, for a total period of one month which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall have effect only in such modified form or be of no affect, 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.
