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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(2) in The Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017

(2)With effect from the date of commencement of this Act, in the principal Act, in section 1, in sub-section (2), the words "except the State of Jammu and Kashmir" shall be omitted.