Section 4 in THE INTEGRATED GOODS AND SERVICES TAX (AMENDMENT) ACT, 2023
4.Amendment of section 10.
In section 10 of the principal Act, in sub-section (1), after clause (c), the following clause shall be inserted, namely:—(ca)where the supply of goods is made to a person other than a registered person, the place of supply shall, notwithstanding anything contrary contained in clause (a) or clause (c), be the location as per the address of the said person recorded in the invoice issued in respect of the said supply and the location of the supplier where the address of the said person is not recorded in the invoice.Explanation.—For the purposes of this clause, recording of the name of the State of the said person in the invoice shall be deemed to be the recording of the address of the said person;".
