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State of Jammu-Kashmir - Act

The Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017

JAMMU & KASHMIR
India

The Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017

Act 27 of 2017

  • Published on 23 August 2017
  • Commenced on 23 August 2017
  • [This is the version of this document from 23 August 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017Act No. 27 of 2017[Dated 23rd August, 2017.]Ministry of Law and Justice(Legislative Department)The following Act of Parliament received the assent of the President on the 23rd August, 2017, and is hereby published for general information:-An Act to provide for the extension of the Integrated Goods and Services Tax Act, 2017 to the State of Jammu and Kashmir.Be it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017.
(2)It shall be deemed to have come into force on the 8th day of July, 2017.

2. Extension and amendment of Integrated Goods and Services Tax Act, 2017.

(1)The Integrated Goods and Services Tax Act, 2017 (hereinafter referred to as the principal Act) and all rules, notifications, schemes and orders made thereunder by the Central Government are hereby extended to, and shall be in force in, the State of Jammu and Kashmir.
(2)With effect from the date of commencement of this Act, in the principal Act, in section 1, in sub-section (2), the words "except the State of Jammu and Kashmir" shall be omitted.

3. Repeal and saving.

(1)The Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Ordinance, 2017 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.