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[Cites 0, Cited by 0] [Section 86B] [Entire Act]

Union of India - Subsection

Section 86B(d) in The Central Goods and Services Tax Rules, 2017

(d)the registered person has discharged his liability towards output tax through the electronic cash ledger for an amount which is in excess of 1% of the total output tax liability, applied cumulatively, upto the said month in the current financial year; or