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 Kerala - Subsection Section 86(2) in Kerala Goods and Services Tax Rules, 2017 (2)The electronic credit ledger shall be debited to the extent of discharge of any liability in accordance with the provisions of section 49.
