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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(47) in Telangana Goods and Services Tax Act, 2017

(47)"exempt supply" means supply of any goods or services or both which attracts nil rate of tax or 7[which may be wholly exempt from tax] under section 11, or under section 6 of the Integrated Goods and Services Tax Act, and includes non-taxable supply;