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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(3) in Kerala Goods and Services Tax Rules, 2017

(3)The registered person shall be liable to pay interest at the rate notified under subsection (1) of section 50 for the period starting from the date of availing credit on such supplies till the date when the amount added to the output tax liability, as mentioned in sub-rule (2), is paid.