Section 17(5)(a) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

(a)motor vehicles and other conveyances except when they are used-

(i)for making the following taxable supplies, namely:-

(A)further supply of such vehicles or conveyances; or

(B)transportation of passengers; or

(C)imparting training on driving, flying, navigating such vehicles or conveyances;

(ii)for transportation of goods;

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