Section 67(3) in The Monopolies And Restrictive Trade Practices Act, 1969
(3)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] [ Substituted by Act 20 of 1983, Section 2 and Schedule, for certain words (w.e.f. 15.3.1984).], 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 Schedule omitted by Act 58 of 1991, Section 27 (w.r.e.f. 27.9.1991).]
