Rajasthan Goods and Services Tax, 2017

No. F. 2 (34) Vidhi/2/2017. - In pursuance of Clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in the English language of Maal aur Seva Kar Adhiniyam, 2017 (2017 ka Adhiniyam Shankhyank 9) : - An Act to make a provision for levy and collection of tax on intra-State supply of goods or services or both by the State of Rajasthan and the matters connected therewith or incidental thereto. Be it enacted by the Rajasthan State Legislature in the Sixty-eighth Year of the Republic of India as follows: -

Act number

Act 9 of 2017

Year

2017

Enacted on

28-04-2017

In force from

1 October 2018

Jurisdiction

Rajasthan State Act

Subjects

Taxation

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Official source: India Code