Section 2(14)(b) in The Integrated Goods and Services Tax Act, 2017

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Union of India - Subsection

Section 2(14)(b) in The Integrated Goods and Services Tax Act, 2017

(b)where a supply is received at a place other than the place of business for which registration has been obtained (a fixed establishment elsewhere), the location of such fixed establishment;

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Union of India - Subsection

Section 2(14)(b) in The Integrated Goods and Services Tax Act, 2017