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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(4)(iii) in Andhra Pradesh Goods and Services Tax Act, 2017

(iii)The expression "special category States" shall mean the States as specified in sub-clause (g) of clause (4) of article 279A of the Constitution of India [except the State of Jammu and Kashmir and States of-Arunachal Pradesh, Assam, Himachal Pradesh, Meghalaya, Sikkim and Uttarakhand] [Inserted by Act No. 23 of 2018, dated 19.10.2018.].