Section 117(4)(iv) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 117(4)] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(4)(iv) in The Central Goods and Services Tax Rules, 2017

(iv)the amount of credit allowed shall be credited to the electronic credit ledger of the applicant maintained in FORM GST PMT-2 on the common portal; and

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Union of India - Subsection

Section 117(4)(iv) in The Central Goods and Services Tax Rules, 2017