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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(q) in Goods and Services Tax (Compensation to States) Act, 2017

(q)"transition date" shall mean, in respect of any State, the date on which the State Goods and Services Tax Act of the concerned State comes into force;