Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Salt Cess Act, 1953

(3)[ Every rule made by the Central Government under this section 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] [Inserted by Act 34 of 1961, Section 4. ] 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 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.] [Inserted by Act 34 of 1961, Section 4. ]
Additional Information6
See now S.O. 2167, Salt Cess Rules, 1964, published in Gazette of India, 20-6-1964, Pt. II, section 3(ii), p. 2562; Said Rules have been extended to Goa, Daman and DIu w.e.f. 1-6-1969 - See Gazette of India, 19-7-1969, Pt. II, section 3(ii), p. 2963.