Section 17(5)(ii) in Bihar Goods and Services Tax Act, 2017

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

State of Bihar - Subsection

Section 17(5)(ii) in Bihar Goods and Services Tax Act, 2017

(ii)where received by a taxable person engaged-

(I)in the manufacture of such motor vehicles, vessels or aircraft; or

(II)in the supply of general insurance services in respect of such motor vehicles, vessels or aircraft insured by him;