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[Cites 0, Cited by 1] [Section 2(17)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(17)(h) in The Central Goods and Services Tax Act, 2017

(h)[ activities of a race club including by way of totalisator or a license to book maker or activities of a licensed book maker in such club; and] [Substituted by Act No. 31 of 2018, dated 29.8.2018.]