Report No. 43

48. Period of operation and cancellation of notification.-

(1) Subject to the provisions of sub-section (2), a notification issued under section 45, shall, if the declaration made therein is confirmed by the Tribunal by an order made under section 46, remain in force for a period of two years from the date on which the notification becomes effective.

(2) Notwithstanding anything contained in sub-section (1), the Central Government may, either on its own motion or on the application of any person aggrieved, at any time, cancel the notification issued under section 45, whether or not the declaration made therein has been confirmed by the Tribunal.