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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(5)(ii) in Telangana Goods and Services Tax Act, 2017

(ii)exempt supply of services provided by way of extending deposits, loans or advances insofar as the consideration is represented by way of interest or discount.]