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

Constitution Subarticle

Section 2(e) in THE CONSTITUTION (ONE HUNDRED AND FIRST AMENDMENT) ACT, 2016

(e)levy of an additional tax on supply of goods, not exceeding one per cent in the course of inter-State trade or commerce to be collected by the Government of India for a period of two years, and assigned to the States from where the supply originates;