The Integrated Goods and Services Tax Act, 2017 (13 of 2017) (hereinafter referred to as the principal Act) and all rules, notifications, schemes and orders made thereunder by the Central Government are hereby extended to, and shall be in force in, the State of Jammu and Kashmir*. (2) With effect from the date of commencement of this Act, in the principal Act, in section 1, in sub-section (2) , the words except the State of Jammu and Kashmir* shall be omitted.Open in Lexace · Ask the AI about this section
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