Section 173 in The Jammu and Kashmir Goods and Services Tax Act, 2017
173. Amendment of certain Acts.
- Save as otherwise provided in this Act, on and from the date of commencement of this Act,-(i)in the Jammu and Kashmir Municipal Act, 2000 (XX of 2000),clause (ix) of sub-section (1) of section 66 shall be omitted and the words "tax" and "taxes" wherever occurring in the Act shall be substituted by the words "fee" and " fees".(ii)in the Jammu and Kashmir General Sales Tax Act,1962 (XX of 1962) sub-clause (1-a) and sub-clause (iv) of clause (h) and sub-clause (iv) and sub-clause (v) of clause (l) of section 2 shall be omitted.
