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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Kerala - Subsection

Section 133(1) in Kerala Goods and Services Tax Rules, 2017

(1)The Authority shall, within a period of three months from the date of receipt of the report from the Director General of Safeguards determine whether a registered person has passed on the benefit of reduction in rate of tax on the supply of goods or services or the benefit of input tax credit to the recipient by way of commensurate reduction in prices.