Section 6 in The Orissa Gift Goods (Unlawful Possession) Act, 1964
6. Notification to be laid before the Legislature -
Every notification issued under this Act shall come into force with effect from the date on which it is published and shall, as soon as possible, after it is published, be laid before the Legislative Assembly for a total period of fourteen days which may be comprised in one or more sessions and shall be subject to such modifications as the Assembly may make during the said period.
