Central Government rescinds Notification No. 8/2017-Union Territory Tax (Rate), dated the 28th June, 2017 MANU/GSUT/0014/2017 under Union Territory Goods and Services Tax Act, 2017- (Ministry of Finance ) (29 Jan 2019)

MANU/GSUT/0001/2019

Goods and Services Tax

In exercise of the powers conferred by sub-section (1) of section 8 of the Union Territory Goods and Services Tax Act, 2017 (14 of 2017), the Central Government, on being satisfied that it is necessary in the public interest so to do, on the recommendations of the Council, hereby rescinds the notification of the Government of India in the Ministry of Finance (Department of Revenue) No. 8/2017-Union Territory Tax (Rate), dated the 28th June, 2017, published in the Gazette of India, Extraordinary, vide number G.S.R.717 (E), dated the 28th June, 2017, except as respects things done or omitted to be done before such rescission.

2. This notification shall come into force with effect from the 1st day of February, 2019.

Tags : NOTIFICATION RESCISSION PUBLIC INTEREST