Section 6 in Andhra Pradesh Gift Goods (Prevention Of Unlawful Possession) Act, 1965
6. Power to amend Schedule
The State Government for reasons recorded may by notification in the Andhra Pradesh Gazette, add any organisation to, 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.
