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[Cites 0, Cited by 2] [Section 5(3)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3)(b) in Punjab General Sales Tax Act, 1948

(b)The State Government, after giving by notification not less than twenty day notice of its intention so to do, may by like notification add to or delete from schedule D any declared goods and thereupon Schedule D shall be deemed to be amended accordingly.]