Enactment Date: 23-August-2017 | Last Updated: 23-August-2017
Table Of Content
| Section 1 | Short title and commencement |
| Section 2 | Extension and amendment of Central Goods and Services Tax Act, 2017 |
| Section 3 | Repeal and saving |
Section 1. Short title and commencement. -
( 1) This Act may be called the I ntegrated Goods and Services Tax (Extension toJammu and Kashmir) Act, 2017.
( 2) It shall be deemedto have come into force on the 8th day of July, 2017.
Section 2. Extension and amendment of Integrated Goods and Services Tax Act, 2017.
(1) The Integrated Goods and Services Tax Act, 2017 (hereinafter referred to as the principal Act) and all rules, notifications, schemes and orders made thereunder by the Central Government are hereby extended to, and shall be in force in, the State of Jammu and Kashmir.
( 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.
Section 3. Repeal and Saving. -
(1) The Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Ordinance, 2017 is hereby repealed.
( 2 ) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.