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 61(3)] [Section 61] [Entire Act] Union of India - Subsection Section 61(3)(b) in The Central Goods and Services Tax Rules, 2017 (b)for the second month of the quarter, take into account the balance in the electronic cash ledger excluding the tax due for the first month.