Section 3(a) in The Central Goods and Services Tax (Amendment) Act, 2018
(a)insub-section (1),(i)in clause (b), after the words "or furtherance of business;", the word "and" shall be inserted and shall always be deemed to have been inserted;(ii)in clause (c), after the words "a consideration", the word "and" shall be omitted and shall always be deemed to have been omitted;(iii)clause (d) shall be omitted and shall always be deemed to have been omitted;
