Section 2(31)(a) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 2(31)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(31)(a) in The Central Goods and Services Tax Act, 2017

(a)any payment made or to be made, whether in money or otherwise, in respect of, in response to, or for the inducement of, the supply of goods or services or both, whether by the recipient or by any other person but shall not include any subsidy given by the Central Government or a State Government;

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Union of India - Subsection

Section 2(31)(a) in The Central Goods and Services Tax Act, 2017