Section 17(5)(ii) in Telangana Goods and Services Tax Act, 2017

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State of Telangana - Subsection

Section 17(5)(ii) in Telangana Goods and Services Tax Act, 2017

(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;