Section 4 in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
4. Amendment of section 22:- In section 22 of the principal Act, in sub-section (1), after the second proviso, the following shall be inserted, namely:––
“Provided also that the Government may, on the recommendations of the Council, enhance the aggregate turnover from twenty lakh rupees to such amount not exceeding forty lakh rupees in case of supplier who is engaged exclusively in the supply of goods, subject to such conditions and limitations, as may be notified.Explanation.––For the purposes of this sub-section, a person shall be considered to be engaged exclusively in the supply of goods even if he is engaged in exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount.”.
