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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(17)(i) in The Himachal Pradesh Goods and Services Tax Act, 2017

(i)any activity or transaction undertaken by the Central Government, the State Government or any local authority in which they are engaged as public authorities;