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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(47) in The U.P. Goods and Services Tax Act, 2017

(47)"exempt supply" means supply of any goods or services or both of 2017 which attracts nil rate of tax or which may be wholly exempt from tax under section 11, or under section 6 of the Integrated Goods and Services Tax Act, 2017 and includes non-taxable supply;