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State of Tamilnadu - Section

Section 5 in The Tamil Nadu Gift Goods (Unlawful Possession) Act, 1961

5. Power to amend Schedule.—

The State Government may, by notification, add any organisation, or omit any organisation from, the Schedule ; and on the publication of such notification, such organisation shall be deemed to be included in, or as the case may be, omitted from, the Schedule.