Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 2] [Entire Act] Union of India - Subsection Section 2(5) in The Integrated Goods and Services Tax Act, 2017 (5)"export of goods" with its grammatical variations and cognate expressions, means taking goods out of India to a place outside India;
