Section 1(3) in THE ASSAM GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
(3)Save as otherwise provided, the provisions of this Act shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the corning into force of that provision.
