Section 104(1) in Arunachal Pradesh Goods Tax Act, 2005
(1)If the Government is of opinion that it is expedient in the interest of general public so to do, he may, by notification in the Official Gazette, add to, or omit from, or otherwise amend, the First, the Second, the Third, the Fourth, the Fifth, the Sixth, the Seventh, or the Eighth schedules, prospectively, and thereupon the said schedules shall be deemed to have been amended accordingly.
