The Lotteries (Regulation) Act, 1998
11. Power of Central Government to
make rules.-
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The Central Government
may, by notification in the Official Gazette, make rules to
carry out the provisions of this Act.
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Every rule made by the Central
Government 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 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.
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