Section 3 in Agricultural And Processed Food Products Export Development Authority Act, 1985
3. [ Power to amend the Schedule. - The Central Government may, having regard to the objects to this Act, and if it considers necessary or expedient so to do, by notification in the Official Gazette, add to, or, as the case may be, omit from, the First Schedule or the Second Schedule any agricultural or processed food product and on such addition, or as the case may be, omission, such product shall be, or shall cease to be, a Scheduled product or Special product as the case may be.] [Substituted for the Section 3 by Act No. 20 of 2009]
