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[Cites 0, Cited by 18] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Central Goods and Services Tax Act, 2017

(2)The central tax on the supply of petroleum crude, high speed diesel, motor spirit (commonly known as petrol), natural gas and aviation turbine fuel shall be levied with effect from such date as may be notified by the Government on the recommendations of the Council.