Integrated Goods and Services Tax Act, 2017
एकीकृत माल और सेवा कर अधिनियम,2017
An Act to make a provision for levy and collection of tax on inter-State supply of goods or services or both by the Central Government and for matters connected therewith or incidental thereto.
- Act number
- Act 13 of 2017
- Year
- 2017
- Enacted on
- 12-04-2017
- In force from
- 22nd June, 2017 for sections 1, 2, 3, 14, 20 and 22. 1st July, 2017 for sections 4 to 13, 16 to 19, 21, 23 to 25
- Jurisdiction
- Central Act (India)
- Subjects
- Taxation
Read the full text of Integrated Goods and Services Tax Act, 2017 section by section on LawLens.
Official source: India Code