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

(b)the monetary value of any act or forbearance, 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: Provided that a deposit given in respect of the supply of goods or services or both shall not be considered as payment made for such supply unless the supplier applies such deposit as consideration for the said supply;

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Union of India - Subsection

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