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[Cites 0, Cited by 11] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in Punjab General Sales Tax Act, 1948

(2)The State Government, after giving by notification not less than [twenty days] notice of its intention so to do, may by like notification add to or delete from Schedule B and thereupon Schedule B shall be deemed to be amended accordingly.]