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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Kerala - Subsection

Section 87(2) in Kerala Goods and Services Tax Rules, 2017

(2)Any person, or a person on his behalf, shall generate a challan in FORM GST PMT-06 on the common portal and enter the details of the amount to be deposited by him towards tax, interest, penalty, fees or any other amount.