Section 85(3) in The Punjab Co-operative Societies Act, 1961
(3)Every rule made under this section shall be laid as soon as may be after it is made before [**] [The words 'each House' of omitted by the Adaptation of Punjab Laws Order 1970.] the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if before the expiry of the sessions in which it is laid or the session immediately following [the Legislature] [Substituted for the words 'both Houses' by ibid.] agree in making any modification in the rules or [the Legislature] [Substituted for the words 'both Houses' by ibid.] agree that the rule should not be made, the rule 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 any thing previously done under that rule.
