Section 7(1) in Telangana Goods and Services Tax Act, 2017
(1)For the purposes of this Act, the expression "supply" includes-(a)all forms of supply of goods or services or both such as sale, transfer, barter, exchange, license, rental, lease or disposal made or agreed to be made for a consideration by a person in the course or furtherance of business;(b)import of services for a consideration whether or not in the course or furtherance of business; 16[and](c)the activities specified in Schedule I, made or agreed to be made without a consideration; [***] [The word 'and' omitted by Act 3 of 2019, (w.e.f. 01.07.2017).](d)[ [***] [Omitted by Act 3 of 2019, (w.e.f. 01.07.2017).]]
