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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(2) in Himachal Pradesh General Sales Tax Act, 1968

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