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

[Act No. 27 of 2017]

[23rd August, 2017.]

An Act to provide for the extension of the Integrated 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:-