Section 15(2) in The Chhattisgarh Value Added Tax Act, 2005
(2)[ The State Government may in respect of any goods, by notification amend Schedule-I, so as to include therein any goods not already specified or may relax or omit any of the conditions and exceptions set out in the corresponding entry in the third column thereof.] [Inserted by C.G. Act No. 2 of 2006.]
