(2)Any such Proclamation may be revoked or varied by a subsequent Proclamation.(3) A Proclamation under this section-(a)shall be communicated forthwith to the Secretary of State and shall be laid by him before each House of Parliament;(b)unless it is a Proclamation revoking a previous Proclamation, shall cease to operate at the expiration of six months:Provided that, if and so often as a resolution approving the continuance in force of such a Proclamation is passed by both Houses of Parliament, the Proclamation shall, unless revoked, continue in force for a further period of twelve months from the date on which under this subsection it would otherwise have ceased to operate, but no such Proclamation shall in any case remain in force for more than three years.
