Technology Development Board Act, 1995
23. Rules and regutions to be laid before Parliament.
Every rule and every regulation made 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, both Houses agree in making any modification in the rule or regulation or both Houses agree that the rule or regulation should not be made, the rule or regulation 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 or regulation.
K. L. MOHANPURIA,
Secy. to the Govt. of India.
CORRIGENDA
In the Industrial Development Bank of India (Amendment) Ordinance, 1995 (Ord. 2 of 1995) as published in the Gazette of India, Extraordinary, Part II, Section 1, dated the 13th January, 1995 (Issue No. 5),-
- At page 6,-
- in line 4, after "director", insert "under";
- in line 25, for "cause", read "clause".
- At page 7, in line 18, for "sub-section", read "sub-sections".
- At page 8, in line 42, for " India ", read 'Indian". 9
- At page 9,-
- in line 11, for "may extent", read "way extend";
- in line 18, for, "holtdoy'", read "holiday";
- in line 21, for, 'so Sunday", read "no Sunday".
- At page 10, in line 15. for "71" read "17".
CORRIGENDA
In the Cable Television Networks (Regulation) Ordinance, 1995 (Ord. 3 of 1995) as published in the Gazette of India, Extraordinary, Part 11, Section 1, dated the 17th January, 1995 (Issue No. 6),-
- At page 3. in line 39, for "gagets", read "gadgets".
- At page 4, in live 12, for "television", read "television".
CORRIGENDUM
In the Banking Companies (Acquisition and Transfer of Under takings) Amendment Ordinance. 1995 (Ord. 4 of 1995) as published in the Gazette of India, Extraordinary, Part II Section 1, dated the 21st January, 1995 (Issue No, 7), at page 3. in line 2. for "corespond", read "correspond-".
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