p>MANU/CGST/0014/2024

Ministry : Ministry of Finance

Department/Board : Central Board of Indirect Taxes and Customs

Notification No. : 14/2024-Central Tax

Date : 10.07.2024

Exemption of registered person whose aggregate turnover in the financial year 2023-24 is up to two crore rupees, from filing annual return

In exercise of the powers conferred by the first proviso to section 44 of the Central Goods and Services Tax Act, 2017 (12 of 2017), the Commissioner, on the recommendations of the Council, hereby exempts the registered person whose aggregate turnover in the financial year 2023-24 is up to two crore rupees, from filing annual return for the said financial year.

[F. No. CBIC-20006/21/2024-GST]
(Raghavendra Pal Singh)
Director