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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(2)(b) in Kerala Goods and Services Tax Rules, 2017

(b)the amount of tax, interest, penalty or any other amount payable as determined by a proper officer in pursuance of any proceedings under the Ordinance as ascertained by the said person;