Section 55(2) in Assam Industrial Infrastructure Development Corporation Act, 1990
(2)All regulation made by the Corporation under the Act shall as soon as may be after they are made, be laid before the State Legislature, while it is in session, for a total period of not less than fourteen days which may be comprised in one session or two or more successive sessions and shall, unless, some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modifications or annulment as the Legislature may, during the said period agree to make, so however, that any such modification or annulments shall be without prejudice to the validity of anything previously done thereunder.
