133. Retrospective effect to notification issued under clause (ii) of proviso to sub-section (3) of section 54 of Central Goods and Services Tax Act.
- The notification of the Government of India in the Ministry of Finance (Department of Revenue) number G.S.R. 708(E), dated the 30th September, 2019, issued by the Central Government, on the recommendations of the Council, in exercise of the powers under clause (ii) of the proviso to sub-section (3) of section 54 of the Central Goods and Services Tax Act, 2017, (12 of 2017); read with sub-section (2) of section 9 of the Goods and Services Tax (Compensation to States) Act, 2017, (15 of 2017); shall be deemed to have, and always to have, for all purposes, come into force on and from the 1st day of July, 2017.Integrated Goods and Services Tax
