Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Kerala - Subsection

Section 86(1) in Kerala Goods and Services Tax Rules, 2017

(1)The electronic credit ledger shall be maintained in FORM GST PMT-02 for each registered person eligible for input tax credit under the Ordinance on the common portal and every claim of input tax credit under the Ordinance shall be credited to the said ledger.