Section 1 in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2021
1. Short title and commencement:- (i) This Act may be called the Delhi Goods and Services Tax
(Amendment)Act, 2021.(ii)Section 6 of the Act shall be deemed to have come into force from 1stJune, 2021; remaining provisionsshall come into force on such date as the State Government may, by notification, in the Official Gazette,appoint; and the different dates may be appointed for different provisions of this Act.
