Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Integrated Goods and Services Tax Act, 2017

(3)Subject to the provisions of section 12, supply of services, where the location of the supplier and the place of supply are in-
(a)two different States;
(b)two different Union territories; or
(c)a State and a Union territory,
shall be treated as a supply of services in the course of inter-State trade or commerce.