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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1)(c) in The Maharashtra Goods and Services Tax Act, 2017

(c)the activities specified in Schedule I, made or agreed to be made without a consideration ; [***] [Deleted 'and' by Maharashtra Act No. 67 of 2018, dated 14.12.2018.]