Amendment of First Schedule
Amendment of First Schedule.
104. In the Customs Tariff Act, the First Schedule shall,––
| (i) | be amended in the manner specified in the Second Schedule; | |
| (ii) | with effect from the 1st April, 2021, be also amended in the manner specified in the Third Schedule; and | |
| (iii) | with effect from the 1st January, 2022, be also amended in the manner specified in the Fourth Schedule. |