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

Constitution Subarticle

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

(j)Clause 20 of the proposed Bill makes transitional provisions to take care of any inconsistency which may arise with respect to any law relating to tax on goods or services or on both in force in any State on the commencement of the provisions of the Constitution as amended by this Act within a period of one year.