(1) Subject to the provisions of this section, the Central Government may, by notification, — (a) amend the First Schedule; (b) amend the Second Schedule or the Third Schedule: Provided that penalty or civil penalty specified in such Schedules shall be not exceeding ten crore rupees. (2) Any amendment made under sub-section (1) shall have effect as if enacted in this Act and shall come into force on the date of the notification, unless the notification otherwise direct.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.