Section 2(93)(b) in Telangana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 2(93)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(93)(b) in Telangana Goods and Services Tax Act, 2017

(b)where no consideration is payable for the supply of goods, the person to whom the goods are delivered or made available, or to whom possession or use of the goods is given or made available; and

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State of Telangana - Subsection

Section 2(93)(b) in Telangana Goods and Services Tax Act, 2017