Section 2 in THE CENTRAL GOODS AND SERVICES TAX (AMENDMENT) ACT, 2023
2.Amendment of section 2.
In section 2 of the Central Goods and Services TaxAct, 2017 (hereinafter referred to as the principal Act),—(a)after clause (80), the following clauses shall be inserted, namely:—(80A)"online gaming" means offering of a game on the internet or an electronic network and includes online money gaming;(80B)"online money gaming" means online gaming in which players pay or deposit money or money's worth, including virtual digital assets, in the expectation of winning money or money's worth, including virtual digital assets, in any event including game, scheme, competition or any other activity or process, whether or not its outcome or performance is based on skill, chance or both and whether the same is permissible or otherwise under any other law for the time being in force;’;
