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The Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017 3. Repeal and saving.- (1) The Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Ordinance (Ord. 4 of 2017) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act. *. Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.    |
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