- In section 1 of the Union Territory Goods and Services Tax Act, 2017 (14 of 2017); (hereinafter referred as the Union Territory Goods and Services Tax Act), in sub-section (2), for the words "Dadra and Nagar Haveli, Daman and Diu", the words "Dadra and Nagar Haveli and Daman and Diu, Ladakh" shall be substituted.
