Section 4 in The Taxation Laws (Continuation And Validation Of Recovery Proceedings) Act, 1964
4. Power to amend the Schedule.
.- The Central Government may, by notification in the Official Gazette, add the name of any Central Act providing for the imposition or levy of any tax or duty in the Schedule and on the issue of any such notification, the Act so added shall be deemed to be an Act specified in the Schedule within the meaning of clause (c) of section 2.
