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The Central Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017
Act No. 26 of 2017

[23rd August, 2017.]

An Act to provide for the extension of the Central Goods and Services Tax Act, 2017 to the State of Jammu and Kashmir.

BE it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:

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

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