Section 7(1A) in Telangana Goods and Services Tax Act, 2017
(1A)[ Where certain activities or transactions, constitute a supply in accordance with the provisions of sub-section (1), they shall be treated either as supply of goods or supply of services as referred to in Schedule II.] [Inserted by Act 3 of 2019, (w.e.f. 01.07.2017).]
