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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(12) in The Integrated Goods and Services Tax Act, 2017

(12)The place of supply of banking and other financial services, including stock broking services to any person shall be the location of the recipient of services on the records of the supplier of services:Provided that if the location of recipient of services is not on the records of the supplier, the place of supply shall be the location of the supplier of services.