Section 23(3) in Delhi Motor Vehicles Taxation Act, 1962
(3)[ Every rule made under this section and every notification issued under sub-section (2) of section 3, and sub-section (3) of section 10 shall be laid, as soon as may be, after it is made or issued, before the House of the Legislative Assembly of the National Capital Territory of Delhi 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, the House agrees in making any modification in the rule or notification, or the House agrees that the rule should not be made or the notification should not be issue, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case maybe; so, however , that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.]
