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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Infrastructure Development Act, 1998

(2)The Government, after giving by notification not less than twenty days' notice of its intention so to do, may, add to or delete from the Schedule any article and thereupon the Schedule shall be deemed to be amended accordingly.