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[Cites 0, Cited by 0] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(2) in The Central Goods and Services Tax Rules, 2017

(2)Where the third person makes the payment of the amount specified in the notice issued under sub-rule (1), the proper officer shall issue a certificate in FORM GST DRC-14 to the third person clearly indicating the details of the liability so discharged.