AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

3. Repeal and saving.

(1) The Central Goods and Services Tax (Extension to Jammu and Kashmir) Ordinance, 2017 (Ord. 3 of 2017) is hereby repealed.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.



Central Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys