Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(102A) in The Central Goods and Services Tax Act, 2017 (102A)"specified actionable claim" means the actionable claim involved in or by way of—(i)betting;(ii)casinos;(iii)gambling;(iv)horse racing;(v)lottery; or(vi)online money gaming;
