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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(17)(vii) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(vii)services supplied by a person as the holder of an office which has been accepted by him in the course or furtherance of his trade, profession or vocation;