Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 10] [Entire Act] Union of India - Subsection Section 10(2) in The Integrated Goods and Services Tax Act, 2017 (2)Where the place of supply of goods cannot be determined, the place of supply shall be determined in such manner as may be prescribed.
