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[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Kerala - Subsection

Section 117(2)(b) in Kerala Goods and Services Tax Rules, 2017

(b)in the case of a claim under sub-section (3) or clause (b) of sub-section (4) or sub-section (6) or sub-section (8) of section 140, specify separately the details of stock held on the appointed day;