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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(5)(iii) in The Himachal 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 [except the State of Jammu Kashmir and States of Arunachal Pradesh, Assam, Himachal Pradesh, Meghalaya, Sikkim and Uttarakhand] [Inserted by Himachal Pradesh Act No. 1 of 2019, dated 24.1.2019.].