[246A. Special provision with respect to goods and services tax.—

(1) Notwithstanding anything contained in articles 246 and 254, Parliament, and, subject to clause

(2), the Legislature of every State, have power to make laws with respect to goods and services tax imposed by the Union or by such State. ______________________________________________ 1. The words and letters "specified in Part A or Part B of the First Schedule" omitted by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956). 2. Subs. by s. 29 and Sch., ibid., for "in Part A or Part B of the First Schedule" (w.e.f. 1-11-1956). 3. Ins. by the Constitution (One Hundred and First Amendment) Act, 2016, s. 2 (w.e.f. 16-9-2016). 145 146 THE CONSTITUTION OF INDIA (Part XI.—Relations between the Union and the States)

(2) Parliament has exclusive power to make laws with respect to goods and services tax where the supply of goods, or of services, or both takes place in the course of inter-State trade or commerce. Explanation.—The provisions of this article, shall, in respect of goods and services tax referred to in clause

(5) of article 279A, take effect from the date recommended by the Goods and Services Tax Council.]