Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 32 in The Central Goods and Services Tax (Amendment) Act, 2018

32. In Schedule III of the principal Act,

(i)after paragraph 6, the following paragraphs shall be inserted, namely:
"7. Supply of goods from a place in the non-taxable territory to another place in the non-taxable territory without such goods entering into India.