Section 10(2)(a) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

(a)[ save as provided in sub-section (1), he is not engaged in the supply of services;] [Substituted by Act No. 31 of 2018, dated 29.8.2018.]

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