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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(ii) in The Central Goods and Services Tax (Amendment) Act, 2018

(ii)where received by a taxable person engaged
(I)in the manufacture of such motor vehicles, vessels or aircraft; or
(II)in the supply of general insurance services in respect of such motor vehicles, vessels or aircraft insured by him;