Section 3(1)(b) in The Export of Service Rules, 2005

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Export of Service Rules, 2005

(b)those specified in clause (i) of this rule except when the provision of taxable services specified in sub-clauses (d), (zzzc) and (zzzr) does not relate to immovable property; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(1)(b) in The Export of Service Rules, 2005