Section 7(2)(b) in Manipur Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Manipur - Subsection

Section 7(2)(b) in Manipur Goods and Services Tax Act, 2017

(b)such activities or transactions undertaken by the Central Government, a State Government or any local authority in which they are engaged as public authorities, as may be notified by the Government on the recommendations of the Council, shall be treated neither as a supply of goods nor a supply of services.

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State of Manipur - Subsection

Section 7(2)(b) in Manipur Goods and Services Tax Act, 2017