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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Kerala - Subsection

Section 86(3) in Kerala Goods and Services Tax Rules, 2017

(3)Where a registered person has claimed refund of any unutilized amount from the electronic credit ledger in accordance with the provisions of section 54, the amount to the extent of the claim shall be debited in the said ledger.