Section 5(4) in The Integrated Goods and Services Tax Act, 2017
(4)[ The Government may, on the recommendations of the Council, by notification, specify a class of registered persons who shall, in respect of supply of specified categories of goods or services or both received from an unregistered supplier, pay the tax on reverse charge basis as the recipient of such supply of goods or services or both, and all the provisions of this Act shall apply to such recipient as if he is the person liable for paying the tax in relation to such supply of goods or services or both.] [Substituted by Act No. 32 of 2018, dated 29.8.2018.]
