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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(4) in The Salar Jung Museum Act, 1961

(4)[ Every regulation made under this Act and every notification issued under sub-section (3) shall be laid, as soon as may be after it is made or issued, 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 regulation or notification or both House agree that the regulation or notification should not be made, the regulation or 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 regulation or notification.] [Substituted by Act 20 of 1983, Section 2 & Sch. (w.e.f. 15-3-1984). ]
Additional Information6
For Salar Jung Museum Regulations, 1962, see Gazette of India, 1962, Pt. III, Section 4 , p. 701. (For amendments to the Regulations, see Gazette of India. 1968, Pt. III, Section 4 , pp. 133 and 200; 1969, p. 161 and G.S.R. 2770, published in Gazette of India, 1969, Pt. II, Section 3(i), p. 3879).