Section 10 in The Himachal Pradesh Value Added Tax Act, 2005
10. Power to amend Schedules.
- The State Government, after giving by notification, not less than [ten days'] [Substituted by Act No. 14 of 2009 vide notification No. LLR-D (6)-20/2009-Leg. dated 19.9.2009 published in R.H.P. (Extra-ordinary) on 22.9.2009. prior substitution the words were 'thirty days'.] notice of its intention to do so, may, by like notification, add to or delete from the Schedules 'A', 'B', 'C' , ['D' or 'E'] [The word, letter and signs 'or 'D', the signs, word and letters 'D' or 'E'. shall be substituted vide Notification No. LLR-d(6)-7/2011-Loos dated 6-05-2011 Published in RHP (Extra-ordinary) on 07-05-2011.] any goods, or otherwise amend these Schedules, and thereupon the Schedule shall be deemed to have been amended accordingly.
