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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(7) in The Central Goods and Services Tax Act, 2017

(7)Nothing contained in sub-section (3) or sub-section (6) shall apply to moulds and dies, jigs and fixtures, or tools sent out to a job worker for job work.Explanation. - For the purpose of this section, "principal" means the person referred to in section 143.