SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Time Limit for Generation of GSTR-1A & 2A Extended - (08 Nov 2017)

Central Board of Excise and Customs (CBEC) has clarified that the time limit for generation of GSTR-2A and 1A will be extended as the due date for filing of GSTR-1 and 2 had been extended by the Central Government.

Tags : CENTRAL BOARD OF EXCISE AND CUSTOMS   GSTR-2A   GSTR-1A  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved