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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963

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