Section 20 in The Fugitive Economic offenders Act, 2018
20. Power of Central Government to amend Schedule.
(1)The Central Government may, having regard to the objects of this Act, and if it considers necessary or expedient so to do, by notification add to, or as the case may be, omit from the Schedule any offences specified therein.(2)Every such notification shall, as soon as after it is issued, be laid before each House of Parliament.
