Section 2(74) in Telangana Goods and Services Tax Act, 2017
(74)"mixed supply" means 9[two or more individual supplies of goods or services], or any combination thereof, made in conjunction with each other by a taxable person for a single price where such supply does not constitute a composite supply.Illustration. - A supply of a package consisting of canned foods, sweets, chocolates, cakes, dry fruits, aerated drinks and fruit juices when supplied for a single price is a mixed supply. Each of these items can be supplied separately and is not dependent on any other. It shall not be a mixed supply if these items are supplied separately;
