Union Territory Goods and Services Tax Act, 2017
संघ राज्यक्षेत्र माल और सेवा करअधिनियम,2017
An Act to make a provision for levy and collection of tax on intra-State supply of goods or services or both by the Union territories and for matters connected therewith or incidental thereto.
- Act number
- Act 14 of 2017
- Year
- 2017
- Enacted on
- 12-04-2017
- In force from
- 22nd June, 2017 for sections 1, 2, 3,4,5, 17, 21 and 22. 1st July, 2017 for sections 6 to 16, 18 to 20 and 23 to 26
- Jurisdiction
- Central Act (India)
- Subjects
- Taxation
Read the full text of Union Territory Goods and Services Tax Act, 2017 section by section on LawLens.
Official source: India Code