Section 60(7) in Kerala Goods and Services Tax Rules, 2017
(7)The details of tax deducted at source furnished by the deductor under subsection (3) of section 39 in FORM GSTR-7 shall be made available to the deductee in Part C of FORM GSTR-2A electronically through the common portal and the said deductee may include the same in FORM GSTR-2.
