Section 30(2) in The Factoring Regulation Act, 2011
(2)A copy of every notification issued under sub-section (1), shall be laid 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 in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the notification or both the Houses agree that the notification shall not be issued or, the notification shall 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 the notification.
