Section 20(b) in The Punjab Textiles and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions Act, 1958
(b)in Schedule `B' to the said Act -(i)in entry No. 30, the words "when sold by persons dealing exclusively in such cloth" occurring in column 2, shall be omitted and for the words "cloth woven on handlooms out of hand-spun yarn", occurring in column 1, the following words shall be substituted, namely :-
