Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 125 in Finance Act, 2020 125. Amendment of section 109. - In section 109 of the Central Goods and Services Tax Act, in sub-section (6),-(a)the words "except for the State of Jammu and Kashmir" shall be omitted;(b)the first proviso shall be omitted.
