Section 2(93)(b) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 2(93)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(93)(b) in Karnataka Goods and Services Tax Act, 2017

(b)where no consideration is payable for the supply of goods, the person to whom the goods are delivered or made available, or to whom possession or use of the goods is given or made available; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 2(93)(b) in Karnataka Goods and Services Tax Act, 2017