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[Cites 0, Cited by 7] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Integrated Goods and Services Tax Act, 2017

(2)The place of supply of services except the services specified in sub-sections (3) to (13) shall be the location of the recipient of services:Provided that where the location of the recipient of services is not available in the ordinary course of business, the place of supply shall be the location of the supplier of services.