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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(b) in Bihar Goods and Services Tax Act, 2017

(b)import of services for a consideration whether or not in the course or furtherance of business [and] [Inserted by Bihar Act No. 14 of 2018, dated 10.12.2018];