Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Rajasthan - Subsection Section 86(5) in Rajasthan Goods and Services Tax Rules, 2017 (5)Save as provided in the provisions of this Chapter, no entry shall be made directly in the electronic credit ledger under any circumstance.
