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 2] [Article 268A] [Constitution] Constitution Subarticle Article 268A(1) in Constitution of India (1)Taxes on services shall be levied by Government of India and such tax shall be collected and appropriated by the Government of India and the States in the manner provided in clause(2).
