Section 20(2) in The Esso (Acquisition Of Undertakings In India) Act, 1974
(2)Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, 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 rule or both Houses 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 anything previously done under that rule.THE FIRST SCHEDULE[See section 4 (2)]Trade Marks Which Esso Is Entitled To Use In India And Which Shall Not Vest In The Central Government Or The Government Company(a)The right of Esso to use in India the Trade Marks registered under the Trade and Merchandise Marks Act, 1958 (43 of 1958), by Exxon Corporation, a Corporation incorporated in the State of New Jersey, United States of America, and having its principal office in New York, United States of America.(b)All Trade Marks registered in India by Esso under the Trade and Merchandise Marks Act, 1958 (43 of 1958).THE SECOND SCHEDULE(See section 8)
