66C. Determination of place of provision of service. - (1) The Central Government may, having regard to the nature and description of various services, by rules made in this regard, determine the place where such services are provided or deemed to have been provided or agreed to be provided or deemed to have been agreed to be provided.
(2)Any rule made under sub-section (I) shall not be invalid merely on the ground that either the service provider or the service receiver or both are located at a place being outside the taxable territory.
