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

State of Telangana - Subsection

Section 7(1)(c) in Telangana Goods and Services Tax Act, 2017

(c)the activities specified in Schedule I, made or agreed to be made without a consideration; [***] [The word 'and' omitted by Act 3 of 2019, (w.e.f. 01.07.2017).]