THE CONSTITUTION (EIGHTY-EIGHTH AMENDMENT) ACT, 2003

[15th January, 2004.]

An Act further to amend the Constitution of India.

BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-

1.Short title and commencement. - (1) This Act may be called the Constitution (Eighty-eighth

Amendment) Act, 2003.

(2) It shall come into force on such date as the Central Government may, by notification

in the Official Gazette, appoint.

2.Insertion of new article 268A. - After article 268 of the Constitution, the following

article shall be inserted, namely:-

Service tax levied by Union and collected and appropriated by the Union and the States.

"268A. Service tax levied by Union and collected and appropriated by the Union and the

States.-(1) Taxes on services shall be levied by the Government of India and such tax

shall be collected and appropriated by the Government of India and the States in the

manner provided in clause (2).

(2) The proceeds in any financial year of any such tax levied in accordance with the

provisions of clause (1) shall be-

(a) collected by the Government of India and the States;

(b) appropriated by the Government of India and the States,

in accordance with such principles of collection and appropriation as may be formulated

by Parliament by law.".

3.Amendment of article 270. - In article 270 of the Constitution, in clause (1), for the

words and figures "articles 268 and 269", the words, figures and letter "articles 268,

268A and 269" shall be substituted.

4.Amendment of Seventh Schedule. - In the Seventh Schedule to the Constitution, in List

I-Union List, after entry 92B, the following entry shall be inserted, namely:-

"92C. Taxes on services.".

T.K. VISWANATHAN,

Secy. to the Govt. of India.

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