Report No. 276

16. Central Goods and Services Tax Act, 2017

5.32 Unlike the previous indirect tax regime, the new Act, 2017, has put in an integrated unitary system in place, i.e. Integrated Goods and Services Tax (IGST), Central Goods and Services Tax (CGST) and State Goods and Services Tax (SGST) or Union Territory Goods and Services Tax (UTGST), depending upon the "location of the supplier" and the "place of supply of services".

5.33 "Actionable claims in the form of chance to win in betting, gambling, or horse racing in race club", being in the nature of services are also taxable under the new GST system, thereby ensuring that both, the States as well as the Centre earn revenue from the same102.