Section 2 in The Punjab General Sales Tax (Amendment) Act, 1990
2. In section 3, (in new section 10-A) and in section 4 (in new section 30-A), for the words "State Government" and the word "State, the words, "Central Government" and "Union territory" shall respectively be substituted.
Enacted by the President in the Forty-first Year of the Republic of IndiaAn Act further to amend the Punjab General Sales Tax Act, 1948.In exercise of the powers conferred by section 3 of the Punjab Legislature (Delegation of Powers) Act, 1987, the President is pleased to enact as follows:-
