Section 43 in Himachal Pradesh General Sales Tax Act, 1968
43. Powers to amend Schedule 'C'.
- [x x x] [The words and sign 'or Schedule 'D' , omitted vide Act No. 32 of 1978.] The Government, after giving by notification not less than 30 days notice of its intention so to do, may, by notification, add to or delete from, or otherwise amend Schedule 'C' [XXXXXX] [The words' brackets and figure 'sub-section (1) of, occurring before the word, figure and letter 'section 42-B' omitted vide Act No. 12 of 1992.] and thereupon Schedule C, [x x x] [The words' brackets and figure 'sub-section (1) of, occurring before the word, figure and letter 'section 42-B' omitted vide Act No. 12 of 1992.] shall be deemed to be amended accordingly.
