Section 22(4)(iii) in The U.P. Goods and Services Tax Act, 2017

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

State of Uttar Pradesh - Subsection

Section 22(4)(iii) in The U.P. 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, States of Arunachal Pradesh, Assam, Himachal Pradesh, Meghalaya, Sikkim and Uttarakhand] [Inserted by Uttar Pradesh Act No. 45 of 2018, dated 24.12.2018.].

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 22(4)(iii) in The U.P. Goods and Services Tax Act, 2017