(1)The Government may by notification [*] [Omitted by Act 7 of 1996.] and to any of the entries in the Schedules to this Act [*] [Omitted by Act 7 of 1996.](2)[ Any schedule in this Act or any entry to such schedule shall not be omitted otherwise than in exercise of the power conferred by a law made by the legislature of the State.] [Inserted by Act 7 of 1996.]
