Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(C) in The Central Goods and Services Tax (Amendment) Act, 2018 (C)imparting training on driving such motor vehicles;(aa)vessels and aircraft except when they are used(i)for making the following taxable supplies, namely:
