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[Cites 0, Cited by 2] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(2) in Delhi Sales Tax Act, 1975

(2)The Administrator may, with the previous approval of the Central Government and by notification in the Official Gazette, add to, or omit from, or otherwise amend, the Third Schedule either retrospectively or prospectively, and thereupon the Third Schedule shall be deemed to be amended accordingly:Provided that no such amendment shall be made retrospectively if it would have the effect of prejudicially affecting the interests of any dealer.