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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Kerala - Subsection

Section 87(9) in Kerala Goods and Services Tax Rules, 2017

(9)Any amount deducted under section 51 or collected under section 52 and claimed in FORM GSTR-02 by the registered taxable person from whom the said amount was deducted or, as the case may be, collected shall be credited to his electronic cash ledger in accordance with the provisions of rule 87.