Section 6 in The Puducherry Gift Goods (Unlawful Possession) Act, 1964
6. Notifications to be placed before the Legislature. –
(1)Every notification issued under this Act shall come into force on the day on which it is published.(2)Every notification issued under this Act shall, as soon as possible, after it is issued, be placed on the table of the Legislative Assembly of Puducherry, and if, before the expiry of the session in which it is so placed, or the next session, the Legislative Assembly may make such modification in any notification or decide that the notification should not be issued, the notification shall thereafter have effect 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.
