The Union Cabinet has given its ex-post facto approval for the promulgation of the Integrated Goods and Services Tax (Extension to Jammu & Kashmir) Ordinance, 2017 and replacement of the Ordinance by the Integrated Goods and Services Tax (Amendment) Bill, 2017.
The Ordinance has extended the provisions of the Integrated Goods and Services Tax Act, 2017 referred to as (IGST Act) to the State of Jammu & Kashmir. The Ordinance has been promulgated on 8th July, 2017 and the Integrated Goods and Services Tax (Amendment) Bill, 2017 will be tabled in the current session of Parliament.
The Ordinance has extended the provisions of the Integrated Goods and Services Tax Act, 2017 referred to as (IGST Act) to the State of Jammu & Kashmir. The Ordinance has been promulgated on 8th July, 2017 and the Integrated Goods and Services Tax (Amendment) Bill, 2017 will be tabled in the current session of Parliament.
Cabinet
