>MANU/CGST/0077/2020

Ministry : Ministry of Finance

Department/Board : CBIC Central Tax

Notification No. : 77/2020-Central Tax

Date of Notification : 15.10.2020

Date of Publication : 15.10.2020

Notification/ Circulars Referred : No. 47/2019-Central Tax dated the 9th October, 2019 MANU/CGST/0049/2019

Citing Reference:
No. 47/2019-Central Tax dated the 9th October, 2019 MANU/CGST/0049/2019  Modified

Amendment in notification No. 47/2019-Central Tax dated the 9th October, 2019

G.S.R.637(E).--In exercise of the powers conferred by section 148 of the Central Goods and Services Tax Act, 2017 (12 of 2017) (hereinafter referred to as the said Act), the Central Government, on the recommendations of the Council, hereby makes the following amendment in the notification of Government of India in the Ministry of Finance, (Department of Revenue), No. 47/2019-Central Tax dated the 9th October, 2019, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 770(E), dated the 9th October, 2019, namely:-

In the said notification in the opening paragraph, for the words and figures "financial years 2017-18 and 2018-19", the words and figures "financial years 2017-18, 2018-19 and 2019-20" shall be substituted.

[F. No. CBEC-20/06/09/2019-GST]
PRAMOD KUMAR, Director

Note: The principal notification No. 47/2019-Central Tax, dated the 9th October, 2019 was published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 770(E), dated the 9th October, 2019.