Sixth Schedule
THE SIXTH SCHEDULE
[See section 145(ii)]
In the Third Schedule to the Central Excise Act,—
| (a) | against S. No. 58, for the entry in column (3), the entry "vitrified tiles, whether polished or not, glazed tiles" shall be substituted; | |
| (b) | S. No. 59 and the entries relating thereto shall be omitted. |