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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(7) in Kerala Goods and Services Tax Rules, 2017

(7)A registered person shall, upon noticing any discrepancy in his electronic liability ledger, communicate the same to the officer exercising jurisdiction in the matter, through the common portal in FORM GST PMT-04.