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),-

1.  At page 6,-

1. in line 4, after "director", insert "under";
2. in line 25, for "cause", read "clause".

2. At page 7, in line 18, for "sub-section", read "sub-sections".
3. At page 8, in line 42, for " India ", read 'Indian". 9
4. At page 9,-

1. in line 11, for "may extent", read "way extend";
2. in line 18, for, "holtdoy'", read "holiday";
3. in line 21, for, 'so Sunday", read "no Sunday".

5. 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),-

1. At page 3. in line 39, for "gagets", read "gadgets".
2. 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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