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[Cites 0, Cited by 10] [Entire Act]

Union of India - Section

Section 11 in The Integrated Goods and Services Tax Act, 2017

11. Place of supply of goods imported into, or exported from India.

- The place of supply of goods,-
(a)imported into India shall be the location of the importer;
(b)exported from India shall be the location outside India.