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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2)(a) in The Maharashtra Goods and Services Tax Act, 2017

(a)[ save as provided in sub-section (1), he is not engaged in the supply of services;] [Substituted by Maharashtra Act No. 67 of 2018, dated 14.12.2018.]