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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(4)(iii) in The Maharashtra 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 and Kashmir and the States of Arunachal Pradesh, Assam, Himachal Pradesh, Meghalaya, Sikkim and Uttarakhand] [Inserted by Maharashtra Act No. 67 of 2018, dated 14.12.2018.].