Section 43(5)(c) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(5)(c) in The Central Goods and Services Tax Rules, 2017

(c)the value of supply of services by way of transportation of goods by a vessel from the customs station of clearance in India to a place outside India;]

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Union of India - Subsection

Section 43(5)(c) in The Central Goods and Services Tax Rules, 2017