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[Cites 0, Cited by 5] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(13) in The Integrated Goods and Services Tax Act, 2017

(13)In order to prevent double taxation or non-taxation of the supply of a service, or for the uniform application of rules, the Government shall have the power to notify any description of services or circumstances in which the place of supply shall be the place of effective use and enjoyment of a service.