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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(D) in The Central Goods and Services Tax (Amendment) Act, 2018

(D)imparting training on flying such aircraft;
(ii)for transportation of goods;
(ab)services of general insurance, servicing, repair and maintenance in so far as they relate to motor vehicles, vessels or aircraft referred to in clause (a) or clause (aa):