Section 12(3)(c) in The Integrated Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(c) in The Integrated Goods and Services Tax Act, 2017

(c)by way of accommodation in any immovable property for organising any marriage or reception or matters related thereto, official, social, cultural, religious or business function including services provided in relation to such function at such property; or

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Union of India - Subsection

Section 12(3)(c) in The Integrated Goods and Services Tax Act, 2017