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4. Power to make rules for regulation of Reserve Forces.- 9[(1)] The Central Government may 10[by notification in the Official Gazette,] make rules and orders for the government, discipline and regulation of the Indian Reserve Forces. 10[(2) Every rule and every order made under sub-section (1) 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 mating any modification in the rule or order or both Houses agree that the rule or order should not be made, the rule or order shall thereafter have effect only in such modified form or 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 order.]    |
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