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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1)(c) in The Punjab Goods and Services Tax Act, 2017

(c)the activities specified in Schedule I, made or agreed to be made without a consideration; [***] [Omitted 'and' by Punjab Act No. 1 of 2019, dated 8.1.2019.]