Section 173 in Jharkhand Goods and Services Tax Act, 2017
173. Amendment of certain Acts.
- Save as otherwise provided in this Act, on and from the date of commencement of this Act, -i) The amendments, as made in Jharkhand Value Added Tax Act (Jharkhand Act 05, 2006) and as amended in sub-section (3) and sub-section (4) of section 18, by Jharkhand Act 10, 2015 dated 23.09.2015, and Jharkhand Act 05, 2016 dated 09.02.2016, shall be deemed to be effective from 23.09.2015;ii) The amendments as made in Jharkhand Value Added Tax Act (Jharkhand Act 05, 2006) and as amended in clause (ix) of sub-section (8) of section 18, and in sub-section (10) of section 18, and insertion of clause (xviii) in sub-section (8) of section 18, by Jharkhand Act 10, 2015 dated 23.09.2015, shall deemed to be effective from 23.09.2015;iii) The amendments as made in Jharkhand Value Added Tax Act (Jharkhand Act 05, 2006) and a proviso as inserted in clause (iii) of sub-section (4) of section 18, by Jharkhand Act 05, 2016 dated 09.02.2016, shall be deemed to be effective from 23.09.2015.
